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

Andaman and Nicobar Islands - Subsection

Section 42(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(3)Where the amount of tax including any penalty due is wholly reduced, the amount of interest, if any, paid shall be refunded, or if such amount is varied, the interest due shall be calculated accordingly.