Section 2(1)(j) 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 2(1)] [Section 2] [Entire Act]

(j)"Party" means the Governments of the Republic of India or Malaysia as the case may be;

Legal Document View