5. Reimbursement of tax to specialized agencies of UNO, etc.
- Any specialized agencies of United Nation Organizations, etc. claiming reimbursement of tax under sub-section (1) of section 6 of the Act, shall submit their claim for such reimbursement to the Commissioner in Form VAT - XXIX alongwith the sale bill in original for the purchase of the goods from a registered dealer within a period of three months from the date of such purchase. No such claim for reimbursement shall be entertained if the amount of tax involved is less than Rs. 5000/- in any single transaction.
