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Union of India - Section

Section 24 in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

24. Proceedings open to the public.

- Proceedings before the Authority shall be open to the public and where the applicant/Commissioner so requests the Authority may order in a given case that no person other than the applicant, the Commissioner or their authorized representatives shall remain present during such proceedings.