Section 38(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
(3)Subject to the provisions of sub-section (4) and sub-section (5), any amount remaining after the application referred to in sub-section (2) shall be at the election of the dealer, either-(a)refunded to the person,-(i)within one month after the date on which the return was furnished or claim for the refund was made, if the tax period for the person claiming refund is one month;(ii)within two months after the date on which the return was furnished or claim for the refund was made, if the tax period for the person claiming refund is a quarter; or(b)carried forward to the next tax period as a tax credit in that period.
