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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 105 in The Central Excise Act, 1944

105.

[Explanation 2. For the removal of doubts, it is hereby declared that any non-levy, short-levy, non-payment, short-payment or erroneous refund where no show cause notice has been issued before the date on which the Finance Bill, 2015 receives the assent of the President, shall be governed by the provisions of Section 11-A as amended by the Finance Act, 2015.]