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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(4) in Uttaranchal Value Added Tax Act, 2005

(4)If, on assessment, the provisional refund granted under sub-section (2) is found to be in excess, then the excess amount of refund shall be recovered from the dealer along with interest as if it were tax admittedly due from the dealer under this Act.