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[Cites 0, Cited by 2] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(2) in The Finance Act, 2018

(2)Refund shall be made of all such service tax which has been collected, but which would not have been so collected, had sub-section (1) been in force at all material times:Provided that an application for the claim of refund of service tax shall be made within a period of six months from the date on which the Finance Bill, 2018 receives the assent of the President.