Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(3) in The Research And Development Cess Rules, 1996 (3)The decision on the application for refund shall be communicated within six months of the receipt of the application and the refund, if any, shall be made within sixty days thereafter.
