Section 24(1)(b) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

(b)where imports under these rules significantly exceed the usual levels of production and export capacity of a beneficiary country.

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