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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in India-Japan Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(g)"originating good" means a good which qualifies as an originating good under the provisions of the Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011 notified vide notification of the Government of India, Ministry of Finance, Department of Revenue, No. 55/2011 - Customs (N.T.), dated the 1st August, 2011, published vide number G.S.R. 594 (E), dated the 1st August, 2011;