Section 11(1)(a) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(a)the accessories, spare parts, tools or the instructional and other information material are not invoiced separately from the goods; and,

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