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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(c) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

(c)the duplicate shall be retained by the issuing authority in the beneficiary country;