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

Daman and Diu - Subsection

Section 42(1)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)A person entitled to a refund under this Regulation, shall be entitled to receive, in addition to the refund, simple interest at such rate, as may be notified by the Government from time to time.