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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in Authority for Advance Rulings (Procedure) Rules, 2003

(d)"Authorised representative",
(i)in relation to an applicant, shall have the meaning assigned to it in section 146A of the Customs Act or under section 35Q of the Central Excise Act, as the case may be;
(ii)in relation to the Commissioner, means a person­