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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(b) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

(b)[Plants] [Plants refers to all plant life, including forestry products, fruits, flowers, vegetables, trees, sea weeds and fungi] and plant products grown, harvested, picked or gathered there including in its territorial seas, continental shelf or exclusive economic zone;