Section 3(1)(b) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)products not wholly obtained or produced in the territory of the exporting beneficiary country, provided they are eligible as specified in rule 5.

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