Section 3(1)(b) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)goods not wholly obtained or produced in the territory of the exporting State party, provided that, they are eligible as specified in rule 5.

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