256. Sub-section (1-A) omitted by Act 20 of 2015, S. 98. Prior to omission it read as: (1-A) Notwithstanding anything contained in sub-section (1), where an application was made under sub-section (1), before the 1st day of June, 2007 but an order under sub-section (1) of Section 32-F has not been made before the said date or payment of amount so ordered by the Settlement Commission under sub-section (1) of Section 32-F has not been made, the applicant shall within a period of thirty days from the 1st day of June, 2007, pay the accepted duty liability failing which his application shall be liable to be rejected. .
