Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(3) in Authority for Advance Rulings (Procedure) Rules, 2003 (3)An application sent by registered post under sub procedure (1) shall be deemed to have been made on the date on which it is received in the office of the Authority.
