Section 3 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
3. General requirements.
- For the purpose of implementing this Agreement, the following goods shall be considered as originating from a Party:(a)the goods wholly produced or obtained in the territory of the Party as defined in Article 5 of these Rules;(b)the goods not wholly produced in the territory of the Party, provided that the said products are eligible under Article 6 read with Article 7, and/or Article 4 of these Rules.
