Section 5(5)(c) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

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

(c)any change in the method of calculation shall be notified to the other Party at least six months prior to the adoption of the new method; and,

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