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 217 in The Central Excise Act, 1944 217. [(e) Authority means the Authority for Advance Rulings as defined in clause (e) of Section 28-E of the Customs Act, 1962 (52 of 1962);]
