Section 58(1)(c) in Orissa Value Added Tax Act, 2004

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State of Odisha - Subsection

Section 58(1)(c) in Orissa Value Added Tax Act, 2004

(c)Where, on assessment based on tax audit under clause (b), the amount of refund claimed is found to be inadmissible or more than what is admissible, then, the claim of refund of excess amount shall be disallowed and if, in consequence thereof, any amount is found due from the dealer, he shall be liable to pay interest at the rate of two per centum per month on that amount from the date of filing of the return giving rise to the refund till the date of the assessment.

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State of Odisha - Subsection

Section 58(1)(c) in Orissa Value Added Tax Act, 2004