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] [Entire Act] Union of India - Section Section 17 in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005 17. Withdrawal of application. - The applicant may withdraw his application within thirty days from the date of such application and thereafter only with the leave of the Authority.
