Section 5(2)(m) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(m) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(m)preserve records of every application/petition and other materials for a period of five years from the date of disposal of the application and to weed out/destroy the same thereafter unless otherwise directed by the Authority; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 5(2)(m) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005