Report No. 12
252. Interest.-
If, within a period of three months from the date on which a claim for refund is made under this Chapter, the Income-tax Officer does not pass an order thereon, the Central Government shall pay the claimant simple interest at the rate of two per cent. per annum on the amount directed to be refunded from the date on which the claim is made to the date of the order directing the refund.
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