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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(g) in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011

(g)goods produced on board factory ships of the Party, outside the territorial seas of the Parties, from the goods referred to in clause (f);