Section 3(2)(b) in Central Excise (Advance Rulings) Rules, 2002

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Union of India - Subsection

Section 3(2)(b) in Central Excise (Advance Rulings) Rules, 2002

(b)in the case of a Hindu undivided family, by the Karta of that family and, where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of that family;

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Union of India - Subsection

Section 3(2)(b) in Central Excise (Advance Rulings) Rules, 2002