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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Daman and Diu - Subsection

Section 39(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where a refund is withheld under sub-section (1), the person shall be entitled to interest as provided under sub-section (1) of section 42 if, as a result of the appeal, or any other proceeding he becomes entitled to the refund.