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Central Excise Act, 1944 32K. POWER OF SETTLEMENT COMMISSION TO GRANT IMMUNITY FROM PROSECUTION AND PENALTY.- (1) The Settlement Commission may, if it is satisfied that any
person who made the application for settlement under section 32E has co-operated
with the Settlement Commission in the proceedings before it and has made a full
and true disclosure of his duty liability, grant to such person, subject to
such conditions as it may think fit to impose, immunity from prosecution for
any offence under this Act or under the Indian Penal Code (45 of 1860) or under
any other Central Act for the time being in force and also either wholly or in
part from the imposition of any penalty, fine and interest under this Act, with
respect to the case covered by the settlement : (2) An immunity granted to a person under sub-section (1) shall stand withdrawn if such person fails to pay any sum specified in the order of the settlement passed under sub-section (7) of section 32F within the time specified in such order or within such further time as may be allowed by the Settlement Commission, or fails to comply with any other condition subject to which the immunity was granted and thereupon the provisions of this Act shall apply as if such immunity had not been granted. (3) An immunity granted to a person under sub-section (1) may, at any time, be withdrawn by the Settlement Commission, if it is satisfied that such person had, in the course of the settlement proceedings, concealed any particular material to the settlement or had given false evidence, and thereupon such person may be tried for the offence with respect to which the immunity was granted or for any other offence of which he appears to have been guilty in connection with the settlement and shall also become liable to the imposition of any penalty under this Act to which such person would have been liable, had no such immunity been granted. 94 ]    |
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