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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Indirect Tax Dispute Resolution Scheme Rules, 2016

(5)Copy of the declaration made under sub-rule (1) and the acknowledgment issued by the designated authority under sub-rule (4) shall be furnished within fifteen days of the receipt of acknowledgment by the declarant to the concerned Commissioner (Appeals) before whom the appeal in respect of which the declaration has been made is pending.