Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(4) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988. (4)No addition shall be made to the price actually paid or payable in determining the value of the imported goods except as provided for in this rule.
