Section 16 in Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005
16. Certificate of Origin.
- Products eligible for preferential concessions shall be supported by a Certificate of Origin issued by a government authority designated by the government of the exporting Party [(referred to herein as "the Issuing Authority")] [Inserted by Notification No. G.S.R. 881(E), dated 14.9.2018 (w.e.f. 20.7.2005).] and notified to the other Party [***] [Omitted '(referred to herein as the certifying authority)' by Notification No. G.S.R. 881(E), dated 14.9.2018 (w.e.f. 20.7.2005).] in accordance with the Operational Certification Procedures, as (Sic) Annex A.
