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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(2) in The Kerala Value Added Tax Act, 2003

(2)When an assessing authority receives an order from any appellate or revisional authority or any officer authorised under sub- section (5) of section 47, to make a refund of tax or penalty or cash security paid by a dealer or any other person, it shall effect the refund to such dealer or such other person, as the case may be.