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 425] [Entire Act] Union of India - Section Section 6 in The Central Excise Act, 1944 (6)The Authority shall pronounce its advance ruling in writing within 228[six months] of the receipt of application.
