Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act] NCT Delhi - Subsection Section 42(1)(b) in The Delhi Value Added Tax Act, 2004 (b)the date that the overpaid amount was paid by the person, until the date on which the refund is given: