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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(d) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(d)forward a copy of the application alongwith its enclosures to the Commissioner to transmit records of the case, if any and to offer his comments on the application;