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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(4) in Punjab Goods and Services Tax Rules, 2017

(4)If the refund so filed is rejected, either fully or partly, the amount debited under sub-rule (3), to the extent of rejection, shall be re-credited to the electronic credit ledger by the proper officer by an order made in FORM GST PMT-03.