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

Daman and Diu - Subsection

Section 38(12) in Daman and Diu Value Added Tax Regulation, 2005

(12)If, on assessment or reassessment, the provisional refund granted under sub-section (2) is found to be in excess, then the excess shall be recovered as if it is tax due from the dealer under this Regulation.