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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(c) in Customs (Advance Rulings) Rules, 2002

(c)in the case of company or local authority, by the principal officer thereof authorized by the company or the local authority, as the case may be, for such purpose;