- In section 11A of the Central Excise Act, -(a)in sub-section (5), for the words "has not been levied or paid or", the words "has not been levied or paid or has been" shall be substituted;(b)for sub-section (3), the following sub-section shall be substituted, namely: -"(8) Where the service of notice is stayed by an order of a court or tribunal, the period of such stay shall be excluded in computing the period of one year referred to in clause (a) of sub-section (1) or five years referred to in sub-section (4) or sub-section (5), as the case may be.".
