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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Where the amount of tax including any penalty due is wholly reduced, the amount of interest, if any, paid shall be refunded, or if such amount is varied, the interest due shall be calculated accordingly.