Section 36(5) in Uttaranchal Value Added Tax Act, 2005
(5)Notwithstanding anything contained contrary in this Section any dealer to whom refund of any amount is allowed, may, before the date such refund is made, apply to the Assessing Authority for withholding the amount of refund for adjustment towards his future liabilities either under this Act or under the Central Sales Tax Act, 1956. If the dealer has presented his application for withholding amount of refund, the Assessing Authority shall withhold amount of refund. In such a case the dealer shall not be entitled for interest.Explanation (1). - The expression" Refund" includes any adjustment under the proviso to sub-section (1).[Explanation (2). - If the refund is made electronically the date of refund shall be deemed to be the date on which the refund is made otherwise the date of refund shall be deemed to be the date on which intimation regarding preparation of the refund voucher is sent to the dealer in the manner prescribed.] [Substituted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010,dated 06-10-2010.]
