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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttarakhand - Subsection

Section 41(1) in Uttarakhand Value Added Tax Rules, 2005

(1)Refund shall be made through a refund voucher after adjustment towards any amount outstanding against the dealer for the same or any other assessment year and in accordance with the rules contained in this Chapter.