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[Cites 0, Cited by 0] [Section 127I] [Entire Act]

Union of India - Subsection

Section 127I(3) in The Customs Act, 1962

(3)For the purposes of the time limit under section 28 and for the purposes of interest under section 28-AA, in a case referred to in sub-section (1), the period commencing on and from the date of the application to the Settlement Commission under section 127-B and ending with the date of receipt by the officer of customs of the order of the Settlement Commission sending the case back to the officer of customs shall be excluded.