Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 5 in Central Excise (Advance Rulings) Rules, 2002 5. In reply to item number 3 the applicant must state its status i.e. whether an individual, Hindu undivided family firm, company, firm association of persons or any other person.
