Section 97A in The Rajasthan Value Added Tax Act, 2003
97A. [ No refund etc. in case of retrospective exemption. [Inserted by Rajasthan Act No. 11 of 2008, dated 3.4.2008.]
- Notwithstanding anything contained in this Act. Where amendment in a Schedule results in exemption from tax or, otherwise tax is exempted under this Act, with retrospective effect, the amount charged or collected by a dealer till the date of such amendment or exemption-(i)shall be deposited with the State Government; and(ii)if already deposited, shall not be refunded, and any input tax credit availed in respect of such amount shall be reversed.]
