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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(B) in The Customs Tariff (Determination of Origin of Goods under the Free Trade Agreement between the Democratic Socialistic Republic of Sri Lanka and the Republic of India) Rules, 2000

(B)"Factory Ship" means any vessel, as defined, used for processing and/or making on board goods exclusively from those products referred to in clause (f) of rule 6