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Union of India - Section

Section 11 in Securities Transaction Tax Rules, 2004

11. Prescribed time for refund of tax to the person from whom such amount was collected.-

Every assessee, in case any amount is refunded to it on assessment under sub-section (2) of section 102 of the Act, shall, within thirty days from the date of receipt of such amount, refund the same to the concerned person from whom it was collected.