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 38(6)] [Section 38] [Entire Act] Daman and Diu - Subsection Section 38(6)(c) in Daman and Diu Value Added Tax Regulation, 2005 (c)the dealer claims refund of this amount or to apply this amount under clause (b) of sub-section (3),