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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(3)Where the Chairperson and one other Member hear a case under Sub-regulation (1) and are divided in their opinion, the opinion of the Chairperson shall prevail.