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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(ii) in Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

(ii)the goods produced or process undertaken at the manufacturing facility of the importer or his job worker, if any, or both;