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[Cites 0, Cited by 1] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(1) in The Delhi Value Added Tax Act, 2004

(1)Subject to the other provisions of this section and the rules, the Commissioner shall refund to a person the amount of tax, penalty and interest, if any, paid by such person in excess of the amount due from him.