(1)Where-(i)an application made under section 245-C on or after the 1st day of June, 2007 has been rejected under sub-section (1) of section 245-D; or(ii)an application made under section 245-C has not been allowed to be proceeded with under sub-section (2-A) or further proceeded with under sub-section (2-D) of section 245-D; or(iii)an application made under section 245-C has been declared as invalid under sub-section (2-C) of section 245-D; or(iiia)[ in respect of any application made under section 245C, an order under sub-section (4) of section 245D has been passed not providing for the terms of settlement; or](iv)in respect of any other application made under section 245-C, an order under sub-section (4) of section 245-D has not been passed within the time or period specified under sub-section (4-A) of section 245-D, the proceedings before the Settlement Commission shall abate on the specified date.Explanation. - For the purposes of this sub-section, "specified date" means-(a)in respect of an application referred to in clause (i), the day on which the application was rejected;(b)in respect of an application referred to in clause (ii), the 31st day of July, 2007;(c)in respect of an application referred to in clause (iii), the last day of the month in which the application was declared invalid;(ca)[ in respect of an application referred to clause (iiia), the day on which the order under sub-section (4) of section 245D was passed not providing for the terms of settlement;] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.](d)in respect of an application referred to in clause (iv), on the date on which the time or period specified in sub-section (4-A) of section 245-D expires.
