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

Daman and Diu - Subsection

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

(e)If the delay in granting the refund is attributable to the said person, whether wholly or in part, the period of the delay attributable to him shall be excluded from the period for which the interest is payable.