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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(2)The service of notice or document shall be made by hand delivery or by registered post with acknowledge due or by speed post or by courier service or by any other means of transmission of documents including e-mail/fax.