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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(h) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Mercosur Member States and Republic of India) Rules, 2009

(h)simple assembly of parts to constitute a complete article or disassembly of products into parts, in accordance with General 2a of the Harmonised System;