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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4)(a) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

(a)restoration of preferential benefit to the product with retrospective effect; or