Section 6(3)(ii) in Authority for Advance Rulings (Procedure) Rules, 2003

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(ii) in Authority for Advance Rulings (Procedure) Rules, 2003

(ii)to scrutinize the applications to find out whether they are in conformity with the said Customs Act or the said Central Excise Act, as the case may be, or the rules made thereunder and the procedure

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Union of India - Subsection

Section 6(3)(ii) in Authority for Advance Rulings (Procedure) Rules, 2003