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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(5)When an application is free from any defect/deficiency, an endorsement examined and registered" shall be made thereon and a serial number allotted thereto.