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[Cites 0, Cited by 0] [Section 28H(2)] [Section 28H] [Entire Act]

Union of India - Subsection

Section 28H(2)(e) in The Customs Act, 1962

(e)[ determination of origin of the goods in terms of the rules notified under the Customs Tariff Act, 1975 (51 of 1975) and matters relating thereto.] [ Inserted by Act 18 of 2005, Section 67 (w.e.f. 13.5.2005).]