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

Union of India - Subsection

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

(g)verify service of notices or other processes on the patties to the application/petition and obtain necessary orders of the Chairperson in case of defective service;