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Section 9 in Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019
9. Issue of discharge certificate.
- The designated committee on being satisfied that the declarant has paid in full the amount as determined by it and indicated in Form SVLDRS-3, and on submission of proof of withdrawal of appeal or writ petition or reference referred to in rule 8, if any, shall issue electronically in Form SVLDRS-4 a discharge certificate under sub-section (8) of section 127 within thirty days of the said payment and submission of the said proof, whichever is later:Provided that in a case where Form SVLDRS-3 has not been issued by the designated committee by virtue of the proviso to sub-rule (2) of rule 6, the discharge certificate shall be issued within thirty days of the filing of declaration referred to in sub-rule (1) of rule 3.Form SVLDRS-1[Declaration under section 125 of the Finance Act (No. 2), 2019 read with rule 3 of the Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019]Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019(Please read the Scheme carefully before filling the form)Part-A {||-| 1.| Do you have a Central Excise or Service TaxRegistration No.|-|| Yes | No |