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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

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

(j)"Secretary" means a Commissioner of Customs and Central Excise designated as the Secretary of the Authority and includes an Additional Commissioner of Customs and Central Excise and Deputy Commissioner of Customs and Central Excise appointed to assist the Secretary in his functions where the context so requires;