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 2] [Entire Act] Union of India - Subsection Section 2(e) in Authority for Advance Rulings (Procedure) Rules, 2003 (e)"Authority" means the Authority for Advance Rulings constituted under section 28F of the said Customs Act read with section 23H of the said Excise Act,
