Income Tax Department

Ministry of Finance, Government of India

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Section 96

Amendment of section 127A

Section

Section Number

96

Chapter

CHAPTER IV - INDIRECT TAXES

Act

Finance Acts

Year

2025

Amendment of section 127A

Amendment of section 127A

Amendment of section 127A.

96. In section 127A of the Customs Act,—

(i)   after clause (d), the following clause shall be inserted, namely:—
'(da)   "Interim Board" means the Interim Board for Settlement constituted under section 31A of the Central Excise Act, 1944 (1 of 1944);';
(ii)   after clause (e), the following clause shall be inserted, namely:—
'(ea)   "pending application" means an application filed under section 127B before the 1st day of April, 2025 and fulfils the following conditions, namely:—
(i)   it has been allowed under section 127C; and
(ii)   no order under sub-section (5) of section 127C was issued on or before the 31st day of March, 2025 with respect to such application;'.

Footnotes