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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(c) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(c)scrutinize applications and petitions and point out omissions and defects in the application/petition and require the applicant/petitioner to make good the omissions remove the defects within the time granted by the Secretary and in case of non-compliance place such application/petition before the Authority for appropriate orders;