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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Chattisgarh - Subsection

Section 55(9) in The Chhattisgarh Value Added Tax Act, 2005

(9)Where as a result of a reference under this section the tax due from any dealer is reduced below the amount paid by him under sub-section (8), the difference shall be refunded to him in accordance with the provisions of Section 39.