Section 6 in Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005
6. Indirect Materials.
- In order to determine whether a product originates in the territory of a Party, any indirect material used to obtain such products shall be treated as originating, whether such material originates in third countries or not, and its value shall be the cost registered in the accounting records of the producer of the good.
