Section 3(1)(a) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(a)products wholly obtained or produced in the territory of the exporting beneficiary country as specified in rule 4; or

Legal Document View