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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in Authority for Advance Rulings (Procedure) Rules, 2003

(2)Subject to the provisions of sub procedure (3), in case there is difference of opinion among the members hearing an application, the opinion of the majority of members shall prevail and orders of the Authority shall be expressed in terms of the view of the majority but any member dissenting from the majority view may record his reasons separately.