- In section 19-I of the principal Act, -(i)for the marginal heading, the following marginal heading shall be substituted, namely:-"Factors to be taken into account while adjudging quantum of penalty".(ii)for the words, figures and letter "section 19H, the adjudicating officer", the words, figures and letter "section 19 or section 19H, the Board or the adjudicating officer" shall be substituted;(iii)in the Explanation, the words "of an adjudicating officer" shall be omitted.
