Income Tax Department

Ministry of Finance, Government of India

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Section 106

Amendment of section 32

Section

Section Number

106

Chapter

CHAPTER IV - INDIRECT TAXES

Act

Finance Acts

Year

2025

Amendment of section 32

Amendment of section 32

Amendment of section 32.

106. In section 32 of the Central Excise Act, after sub-section (3), the following proviso shall be inserted, namely:—

"Provided that the Settlement Commission so constituted under this section shall cease to operate on or after the 1st day of April, 2025.".

Footnotes