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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(4)A copy of the notice with enclosures shall also be forwarded to the Commissioner for comments, If any, and a reasonable opportunity shall also be allowed to the Commissioner or his authorized representative of being heard before passing any order.