Section 95 — Definitions.

In this Chapter, unless the context otherwise requires,--- (a) "advance ruling" means a decision provided by the Authority or the Appellate Authority 1 [or the National Appellate Authority] to an applicant on matters or on questions specified in sub-section (2) of section 97 or sub-section (1) of section 100 1 [or of section 101C], in relation to the supply of goods or services or both being undertaken or proposed to be undertaken by the applicant; (b) "Appellate Authority" means the Appellate Authority for Advance Ruling referred to in section 99; (c) "applicant" means any person registered or desirous of obtaining registration under this Act; (d) "application" means an application made to the Authority under sub-section (1) of section 97; (e) "Authority" means the Authority for Advance Ruling referred to in section 96. 1 [(f) "National Appellate Authority" means the National Appellate Authority for Advance Ruling referred to in section 101A.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›