Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(3) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988. (3)Additions to the price actually paid or payable shall be made under this rule on the basis of objective and quantifiable data.
