Section 40A(4) in Uttar Pradesh Value Added Tax Act, 2008
(4)After the completion of the proceeding withheld amount shall be adjusted against demand created due to assessment or penalty proceeding and the balance if any shall be refunded along with interest at the rate of twelve percent per annum from the date on which refund has become due, in the manner provided under this Act and the rules made there under.Explanation. - For the purposes of this section refund includes the refund of input tax credit.
