Section 6 in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020
6. No refund of amount paid.—
Any amount paid in pursuance of a declaration made under section 4 shall not be refundable under any circumstances.Explanation.—For the removal of doubts, it is hereby clarified that where the declarant had, before filing the declaration under sub-section (1) of section 4, paid any amount under the Income-tax Act in respect of his tax arrear which exceeds the amount payable under section 3, he shall be entitled to a refund of such excess amount, but shall not be entitled to interest on such excess amount under section 244A of the Income-tax Act.
