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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(8)(b) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(b)the name and address including e-mail address of his representative in India, if any, authorized to act on his behalf and to receive notices or other documents sent by the Authority.