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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Daman and Diu - Subsection

Section 38(13) in Daman and Diu Value Added Tax Regulation, 2005

(13)In a case the excess amount of tax has been refunded under sub-section (3), the interest shall be payable on such excess amount at the rate of two per cent. per month from the date of grant of provisional refund till the date of assessment or reassessment, as the case may be.