Section 2(1)(h) 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 2(1)] [Section 2] [Entire Act]

(h)"originating goods" means goods that qualify as originating in accordance with the provisions of rule 3;

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