Section 4(1)(j) 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

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(j)the goods obtained or produced in the territory of a Party solely from goods referred to in clauses (a) to (i)

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