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

Union of India - Subsection

Section 4(h) in Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005

(h)a good taken by a Party, or a person of a Party, from the sea bed or beneath the sea bad outside the territorial waters/sea of that Party, in accordance with the provisions of the United Nations Convention on the Law of the Sea;