- Every order of settlement passed under sub-section [(5)] [ Substituted by Act 22 of 2007, Section 106, for " (7)" (w.e.f. 1-6-2007).] of section 127-C shall be conclusive as to the matters stated therein and no matter covered by such order shall, save as otherwise provided in this Chapter, be reopened in any proceeding under this Act or under any other law for the time being in force.
