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

(iii)to point out defects in such application to the parties and require them to remove the defects by affording them a reasonable opportunity to do so and, where, within the time granted, the defects are not removed, to obtain necessary orders of the Authority;

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Union of India - Subsection

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