Section 5(1)(a) in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(a)the goods have a qualifying value content, calculated using the formula set out in rule 6, of not less than thirty-five percent; and

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