Section 80(1)(b) in The Tripura University Act, 2006

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(b) in The Tripura University Act, 2006

(b)In all other cases, the dealer shall make a claim for refund of the excess credit on the return in the form prescribed where such dealer has declared an excess credit for 24 consecutive months or more or in the event of cancellation of registration. The excess of tax shall be refunded within ninety days of the date of receipt of the claim.

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Union of India - Subsection

Section 80(1)(b) in The Tripura University Act, 2006