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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(4) in Punjab General Sales Tax Act, 1948

(4)If the delay in allowing refund within the aforesaid period of ninety days is for reasons beyond the control of the assessing authority or attributable to the dealer, whether wholly or in part, the period of such delay shall be excluded from the period for which interest is payable.