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[Cites 0, Cited by 0] [Section 66F(4)] [Section 66F] [Entire Act]

Union of India - Subsection

Section 66F(4)(j) in Finance Act, 2012

(j)provide for the settlement of cases, in accordance with sections 31,32 and 32A to 32P (both inclusive), in Chapter V of the Central Excise Act, 1944 (1 of 1944). as made applicable to service tax vide section 83;"
(U)in section 95, after sub-section (1H), the following sub-section shall be inserted, namely: -