Search

In section 20 of the Central Goods and Services Tax Act, with effect from the 1st...and Services Tax...

After section 18 of the Customs Act, the following section shall be inserted, namely...duty under section 18 or under...

certain cases relating to reinsurance services provided by insurance companies under...Act, 2017, (12 of 2017) no service...

In the Central Goods and Services Tax Act, 2017 (12 of 2017) (hereinafter referred...as the Central Goods and Services Tax...

11-01 92 Amendment of section 18 [] Amendment of section 18 CHAPTER IV INDIRECT TAXES...In the Customs Act, 1962 (52 of 1962) (hereinafter referred...

After section 122A of the Central Goods and Services Tax Act, the following section...—Notwithstanding anything contained in this...

In section 112 of the Central Goods and Services Tax Act, in sub-section (8), the...equal to ten per cent. of the said penalty, in addition to the...

In section 38 of the Central Goods and Services Tax Act,— (i) in sub-section (1...substituted; (ii) in sub-section (2),— (a) for the words...

In section 127A of the Customs Act,— (i) after clause (d), the following clause...section 31A of the Central Excise Act, 1944 (1 of 1944);'; (ii)...

In section 31 of the Central Excise Act, 1944 (1 of 1944) (hereinafter referred to...as the Central Excise Act),— (i) after clause (e), the...

In section 27 of the Customs Act, in sub-section (1), the Explanation shall be numbered...clarified that the period of limitation of one year in case of claim of refund...

In section 32E of the Central Excise Act, after sub-section (5), the following proviso...shall be inserted, namely:— "Provided that no application shall be made...

In section 32 of the Central Excise Act, after sub-section (3), the following proviso...be inserted, namely:— "Provided that the Settlement Commission so constituted...

In section 28 of the Customs Act, in Explanation 1, after clause (b), the following...clause shall be inserted, namely:— "(ba) in a case where duty is paid...

In section 127G of the Customs Act, after the first proviso, the following proviso...and from the 1st day of April, 2025, the functions of the Settlement Commission...

In section 127H of the Customs Act, after sub-section (3), the following sub-section...On and from the 1st day of April, 2025, the power of the Settlement Commission...

In section 32G of the Central Excise Act, after sub-section (2), the following sub-section...On and from the 1st day of April, 2025, the power of the Settlement Commission...

In section 32J of the Central Excise Act, after the first proviso, the following...and from the 1st day of April, 2025, the functions of the Settlement Commission...

In section 32L of the Central Excise Act, after sub-section (3), the following sub-section...On and from the 1st day of April, 2025, the power of the Settlement Commission...

In section 127D of the Customs Act, after sub-section (2), the following sub-section...On and from the 1st day of April, 2025, the power of the Settlement Commission...

In section 127F of the Customs Act, after sub-section (4), the following sub-section...1st day of April, 2025, the powers and functions of the Settlement Commission...

In section 32K of the Central Excise Act, after sub-section (3), the following sub-section...On and from the 1st day of April, 2025, the power of the Settlement Commission...

In section 32-I of the Central Excise Act, after sub-section (4), the following sub-section...1st day of April, 2025, the powers and functions of the Settlement Commission...

In section 127B of the Customs Act, after sub-section (5), the following provisos...shall be inserted, namely:— "Provided that no application shall be made...

In section 34 of the Central Goods and Services Tax Act, in sub-section (2), for...liability of the supplier shall be permitted, if the— (i) ...

In section 127C of the Customs Act, after sub-section (10), the following sub-sections..., the Interim Board may, within three months from the date of its constitution...

In section 107 of the Central Goods and Services Tax Act, in sub-section (6), for...Provided that in case of any order demanding penalty without...

In section 12 of the Central Goods and Services Tax Act, sub-section (4) shall be...CHAPTER IV CHAPTER IV - INDIRECT TAXES...

In section 13 of the Central Goods and Services Tax Act, sub-section (4) shall be...CHAPTER IV CHAPTER IV - INDIRECT TAXES...

In section 39 of the Central Goods and Services Tax Act, in sub-section (1), for...CHAPTER IV CHAPTER IV - INDIRECT TAXES...

In section 32F of the Central Excise Act, after sub-section (10), the following sub-sections..., the Interim Board may, within three months from the date of its...

In Schedule III of the Central Goods and Services Tax Act,— (i) in paragraph 8,...meanings respectively as assigned to them in section 2 of the...

In section 17 of the Central Goods and Services Tax Act, in sub-section (5), in clause...CHAPTER IV CHAPTER IV - INDIRECT...

After section 148 of the Central Goods and Services Tax Act, the following section...CHAPTER IV CHAPTER IV - INDIRECT...

In the Customs Tariff Act, 1975 (51 of 1975) (hereinafter referred to as the Customs...Tariff Act), the First Schedule shall,— (a) be amended in...

CMS 1.0 102520000000148553 2025-11-01 134 No refund of tax collected [] No refund...of tax collected No refund of tax...

In section 32C of the Central Excise Act, the following proviso shall be inserted...CHAPTER IV CHAPTER IV - INDIRECT TAXES true

In section 32D of the Central Excise Act, the following proviso shall be inserted...CHAPTER IV CHAPTER IV - INDIRECT TAXES true

In section 32A of the Central Excise Act, after sub-section (8), the following proviso...CHAPTER IV CHAPTER IV - INDIRECT TAXES true

In section 32B of the Central Excise Act, after sub-section (2), the following proviso...CHAPTER IV CHAPTER IV - INDIRECT TAXES true