- In the Finance Act, 2011, with effect from the date of coming into force of that Act, -(i)in section 73, -(A)in the opening portion, for die brackets, words and letter "(hereinafter referred to as the Central Excise Tariff Act), -(a)the First Schedule shall",the words", the First Schedule shall" shall be substituted and-shall be deemed to have been substituted;(B)the brackets, letter and words "(b) the Third Schedule shall be amended in the manner specified in the Twelfth Schedule" shall be inserted and shall be deemed to have been inserted under the heading "Excise" as section 70A of the aforesaid Act.(ii)in the Twelfth Schedule, for the brackets, words, figures and letter"[See section 73(6)]In the Third Schedule to the Central Excise Tariff Act",the following shall be substituted and shall be deemed to have been substituted, namely: -"[See section 70A]In the Third Schedule to the Central Excise Act".The First Schedule(See section 2)
