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[Cites 0, Cited by 0] [Section 15(10)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(10)(i) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

(i)to whom the specimen seals and signatures of the issuing authorities of the other Party should be communicated:-