Section 7(2)(a) in The Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] Rules, 2009

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(a)simple combining operations, labelling, pressing, cleaning or dry cleaning or packaging operations, or any combination thereof;

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