Section 4(2)(ii) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

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Union of India - Subsection

Section 4(2)(ii) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

(ii)clause (b) and clause (c), the word "animals" shall include all animal life, including mammals, birds, fish, crustaceans, molluscs, reptiles, and living organisms;

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Union of India - Subsection

Section 4(2)(ii) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011