Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(xiii) in Authority for Advance Rulings (Procedure) Rules, 2003

(xiii)to study or cause to study by deputing officers under his control any records which may be considered relevant for arriving at a decision by the Authority;