(2)Where a refund is withheld under the provisions of section 241, the Central Government shall pay interest at the aforesaid rate on the amount of refund ultimately determined to be due as a result of the appeal or further proceeding for the period commencing after the expiry of [three months from the end of the month in which the order referred to in section 241 is passed] [ Substituted by Act 42 of 1970, Section 43, for " six months from the date of the order referred to in section 241" (w.e.f. 1.4.1971).] to the date the refund is granted.
