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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(e) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

(e)all other payments actually made or to be made as a condition of sale of the imported goods, by the buyer to the seller, or by the buyer to a third party to satisfy an obligation of the seller, to the extent that such payments are not included in the price actually paid or payable.