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Custom Act, 1962 127L. BAR ON SUBSEQUENT APPLICATION FOR SETTLEMENT IN CERTAIN CASES. – Where, - (i ) an order of settlement passed under sub-section(7)of section l27C provides for the imposition of a penalty on the applicant under section 127B for settlement, on the ground of concealment of particulars of his duty liability; or (ii) after the passing of an order of settlement under said sub-section (7) in relation to a case, such person is convicted of any offence under this Act in relation to that case; or (iii) the case of such person is sent back to the proper officer by the Settlement Commission under section 127-1, then such person shall not be entitled to apply for settlement under section 127B in relation to any other matter.    |
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