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

Andaman and Nicobar Islands - Subsection

Section 42(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Where the collection of any amount is stayed by the order of the Appellate Tribunal or any court or any other authority and the order is subsequently vacated, interest shall be payable for any period during which such order remained in operation.