Section 1663 in Central Excise (Advance Rulings) Rules, 2002
1663.
No. G.S.R. 594(E), dated 23.8.2002.- In exercise of the powers conferred by Section 37 read with sub-sections (1) and (3) of section 23-C, sub-section (7) of section 23-D of the Central Excise Act, 1944 (1 of 1944), the Central Government hereby makes the following rules, namely:-
