Section 7(1)(c) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

(c)the goods meet all other applicable criteria set forth in these rules for qualifying as originating goods.

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