(2)The Central Government may, by notification in the Official Gazette, make [rules] [For the Customs Tariff (Determination of Origin of Other Preferential Areas) Rules, 1977 - see Gazette of India, 1-7-1977, Pt. II. 3(i), Ext., p. 1394] for determining if any article is [the produce or manufacture of any preferential area] [Substituted by Act 26 of 1978, Section 2,for certain words (w.e.f. 1-9-1978).].
