Section 23(3)(c) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(c) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(c)giving an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds for declaring the advance ruling void ab initio; and

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Union of India - Subsection

Section 23(3)(c) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005