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[Cites 0, Cited by 3] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(7) in Uttar Pradesh Value Added Tax Act, 2008

(7)If any amount is found refundable and is not refunded within the prescribed time, the industrial unit shall be entitled to simple interest at the rate of twelve percent per annum from the last date prescribed for refund. The amount of interest shall be refunded in such manner as may be prescribed.