(1)The notifications of the Government of India in the Ministry of Finance (Department of Revenue) numbers GS.R. 62 (E), dated the 6th February, 2010 and GS.R. 163(E), dated die 17th March, 2012 (hereinafter referred to as the said notifications), issued under sub-section (1) of section 5 A of the Central Excise Act, 1944, (1 of 1944). shall stand amended and shall be deemed to have been amended retrospectively, in the manner specified in column (2) of the Fifth Schedule, on and from the corresponding date specified in column (3) of that Schedule, against the said notifications specified in column (7) of that Schedule.
