Section 9(2)(iii) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

(iii)where the cost referred to in Clause (c) is not ascertainable, such cost shall be 1.125% of f.o.b. value of the goods :

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