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[Cites 0, Cited by 0] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(4) in The Delhi Value Added Tax Act, 2004

(4)Where the collection of any amount is stayed by the order of the Appellate Tribunal or any court or any other authority and the order is subsequently vacated, interest shall be payable for any period during which such order remained in operation.