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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(3) in The Gujarat Value Added Tax Act, 2003

(3)Where any such rectification has the effect of reducing the amount of the tax, interest or penalty, the Commissioner shall, in the prescribed manner, [***] [Refer Rule 36 to 40] refund any amount due to such person.