Section 9(1)(d) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(d) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

(d)the value of any part of the proceeds of any subsequent resale, disposal or use of the imported goods that accrues, directly or indirectly, to the seller,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(1)(d) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.