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Union of India - Section

Section 216 in The Central Excise Act, 1944

216.

[Explanation. For the purposes of this clause, joint venture in India means a contractual arrangement whereby two or more persons undertake an economic activity which is subject to joint control and one or more of the participants or partners or equity holders is a non-resident having substantial interest in such arrangement;]
(d)application means an application made to the Authority under sub-section (1) of Section 23-C;