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 42(1)] [Section 42] [Entire Act] Daman and Diu - Subsection Section 42(1)(d) in Daman and Diu Value Added Tax Regulation, 2005 (d)If the amount of such refund is enhanced or reduced, as the case may be, such interest shall be enhanced or reduced accordingly.