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

Union of India - Subsection

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

(b)"applicant" means an applicant as defined in sub clause (c) of section 28E of the said Customs Act or sub clause (c) of Section 23A of the Central Excise Act, as the case may be;