Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 28I] [Entire Act] Union of India - Subsection Section 28I(6) in The Customs Act, 1962 (6)The Authority shall pronounce its advance ruling in writing within [three months] [Chapter V-B inserted by Act 27 of 1999, Section 103 (w.e.f. 11.5.1999). ] of the receipt of application.
