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

Union of India - Subsection

Section 5(1)(a) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(a)a precise description of the originating good subject to the investigation and its classification under the First Schedule to the Customs Tariff Act, 1975 (51 of 1975);