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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(5)Where the Authority finds that the advance ruling was obtained by the applicant by fraud or misrepresentation of facts, the some shall be declared void ab initio.