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[Cites 0, Cited by 2] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(6) in Telangana Value Added Tax Act, 2005

(6)Where the authority prescribed fails to make a refund within the time specified under sub-section (1), the amount of refund shall carry simple interest at the rate of one percent per month on the amount of the refund for the period of delay.