Rule 121. Recovery of credit wrongly availed.-

The amount credited under sub-rule (3) of rule 117 may be verified and 1[proceedings under section 73 or section 74 or section 74A, as the case may be,] shall be initiated in respect of any credit wrongly availed, whether wholly or partly.

1. Substituted (w.e.f. 01.11.2024) vide Notification No. 20/2024 - CT dated 08.10.2024.