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

State of Uttarakhand - Subsection

Section 43(11) in Uttaranchal Value Added Tax Act, 2005

(11)If the amount deposited under sub-section (7) is more than the amount of penalty imposed under sub-section (5), the excess amount so deposited shall be refunded to the dealer or, as the case may be, the person incharge, by the officer with whom it was so deposited in accordance with the provisions of Section 36.