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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(3)Any change of an authorized representative shall be intimated by the concerned party to the Secretary as well as to the other party to the application.