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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 41(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where a refund is withheld under sub-section (1), the person shall be entitled to interest as provided under sub-section (1) of section 44 it as a result of the appeal or further proceeding, or any other proceeding he becomes entitled to the refund.