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

Daman and Diu - Subsection

Section 42(3) in Daman and Diu Value Added Tax Regulation, 2005

(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.