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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(2) in The Andhra Pradesh Value Added Tax Act, 2005

(2)If a dealer pays the tax, penalty and interest under subsection (1) and subsequently it is found that the tax is not due, then such tax, penalty and interest shall be refunded to that dealer.