Section 5(1)(b) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

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Union of India - Subsection

Section 5(1)(b) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

(b)when, except for goods covered under clause (a),-

(i)the regional value content of the goods is not less than thirty five percent of the FOB value of the goods ascertained as under,-