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

State of Meghalaya - Subsection

Section 42(2) in Meghalaya Value Added Tax Act, 2003

(2)Where a refund is with held under sub-section (1), the dealer shall be entitled to interest as provided under sub-section (1) of section 41 if as a result of the appeal or further proceeding or any other proceeding becomes he entitled to the refund