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

Union of India - Subsection

Section 2(l) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(l)words and expressions used and not defined herein but defined in the Customs Act or the, Central Excise Act or the Service Tax Provisions as the case may be, shall have the meanings respectively assigned to them in that enactment.