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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 42(1)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)the date that the overpaid amount was paid by the person, whichever is later, and such interest shall be calculated upon the date on which the refund is given: