Section 5(1)(c) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(c)the final process of manufacture is performed within the territory of the exporting beneficiary country.

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