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

Union of India - Subsection

Section 2(2)(a) in The Customs Valuation (Determination of Value of Imported Goods) Rules, 2007

(a)the cost of transport, loading, unloading and handling charges associated with the delivery of the imported goods to the place of importation;