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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Daman and Diu - Subsection

Section 42(4) in Daman and Diu Value Added Tax Regulation, 2005

(4)Where the collection of any amount is stayed by the order of the Appellate Tribunal or any court or any other authority and the order is subsequently vacated, interest shall be payable for any period during which such order remained in operation.