Section 00 in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009
00.
-2824.10A change to sub-heading 2823.00 through 2824.10 from any other heading, provided that there is a regional value content of not less than 30 per cent.2825.10A change to sub-heading 2825.10 from any other heading, provided that there is a regional value content of not less than 30 per cent.2827.32A change to sub-heading 2827.32 from any other heading, provided that there is a regional value content of not less than 35 per cent.2827.59A change to sub-heading 2827.59 from any other heading, provided that there is a regional value content of not less than 30 per cent.2828.90A change to sub-heading 2828.90 from any other heading, provided that there is a regional value content of not less than 35 per cent.2832.10A change to sub-heading 2832.10 from any other heading2836.40A change to sub-heading 2836.40 from any other heading, provided that there is a regional value content of not less than 30 per cent.
