Section 13(2)(b) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

(b)the returning product has not undergone any operation beyond that necessary to preserve it in good condition while being exported:

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