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[Cites 0, Cited by 0] [Section 28I] [Entire Act]

Union of India - Subsection

Section 28I(5) in The Customs Act, 1962

(5)On a request received from the applicant, the Authority shall, before pronouncing its advance ruling, provide an opportunity to the applicant of being heard, either in person or through a duly authorised representative.Explanation.-For the purposes of this sub-section, "authorised representative" shall have the meaning assigned to it in sub-section (2) of section 146-A.