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 0] [Entire Act] Union of India - Section Section 5 in Customs (Advance Rulings) Rules, 2002 5. In reply to item number 3, the applicant must state its status, i.e. whether an individual, Hindu undivided family, firm, company, association of persons or any other person.
