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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

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

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

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

After section 31 of the Central Excise Act, the following section shall be inserted...such Central Excise Officers, to be nominated by the Central Board of Indirect...

or sales tax; or (d) an income tax authority appointed under the provisions of...the...

In the Customs Act, for section 58, the following sections shall be substituted,...this Act or any other law for the time being in force, suspend...

In the Customs Act, in section 28E,— (i) clause (a) shall be omitted; (ii) for...section 245-O of the Income-tax...

In the Customs Act, in section 25, after sub-section (6), the following sub-sections..., 1976 (80 of 1976), and imported prior to the 7th day of...

for warehousing has been presented under section 46 and assessed to duty under section...be prescribed. (4) Any bond executed...

addition to any other duty imposed under this Act or under any other law for the...this section as they apply in relation...

After Chapter VA of the Customs Act, the following Chapter shall be inserted, namely...:-- 'CHAPTER VAA ADMINISTRATION OF RULES OF ORIGIN UNDER...

goods or of an auditee under this Act either in his office or in the premises of...this section and includes an importer...

25 of Customs Act [] Amendment of notification issued under section 25 of Customs...Act Amendment of notification issued...

section 5A of Central Excise Act [] Amendment of notification number GSR 95(E),...dated 1st March, 2006 issued under section 5A of Central Excise...

In the Customs Act, for section 49, the following section shall be substituted, namely...Storage of imported goods in warehouse pending clearance...

In the Customs Act, in section 46,— (i) in sub-section (1),— (a) after the word...this Act or under any other law for...

After section 135A of the Customs Act, the following section shall be inserted, namely...under this Act, relating to the...

102120000000065144 2026-01-11 89 Amendment of section 2 Content CHAPTER IV INDIRECT TAXES...In the Customs Act, 1962 (52 of 1962) (hereinafter...

In the Customs Act, in section 47,— (a) in sub-section (1), the following proviso...b) in sub-section (2), for the portion beginning with the words "Where the...

In the Customs Act, in section 17, for sub-section (3), the following sub-section...(2), the proper officer may require the importer, exporter or...