Section 14(2)(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 14(2)] [Section 14] [Entire Act]

(b)the goods have not undergone any operation there other than unloading and reloading or any operation required to keep it in good condition; and,

Legal Document View