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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(2) in Uttarakhand Value Added Tax Rules, 2005

(2)Refund may also be made through electronic system, State Government may from time to time notify the class or classes of dealers eligible for refund due under the Act through electronic system, provided that e-refund facility will not be applicable for the refund under the old Act.