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] [Section 7] [Entire Act] Union of India - Subsection Section 7(1) in Authority for Advance Rulings (Procedure) Rules, 2003 (1)Any requisition, direction, letter, authorisation, or written notice to be issued by t he Authority shall be signed by the Secretary or by an officer authorised by him.
