Section 19 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
19.
-2805.30A change to sub-heading 2805.19 through 2805.30 from any other heading.28.06A change to heading 28.06 from any other heading, provided that there is a regional value content of not less than 35 per cent.28.07A change to heading 28.07 from any other heading, provided that there is a regional value content of not less than 30 per cent.2809.20A change to sub-heading 2809.20 from any other heading, provided that there is a regional value content of not less than 30 per cent.2815.11A change to sub-heading 2815.11 from any other heading, provided that there is a regional value content of not less than 35 per cent.2815.12A change to sub-heading 2815.12 from any other heading.2815.20A change to sub-heading 2815.20 from any other heading, provided that there is a regional value content of not less than 30 per cent.28.17A change to heading 28.17 from any other heading.2821.10A change to sub-heading 2821.10 from any other heading, provided that there is a regional value content of not less than 30 per cent.
