Section 6(5) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

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Section 6(5) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

(5)The formula for 40% value added is as follows:Customs value of Non-originating Value of Undetermined Origin

Materials, Parts or Produce + Materials, Parts or ProduceFOB value of the final product| x 100%< 60%