Section 16(1)(e) 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

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Union of India - Subsection

Section 16(1)(e) 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

(e)information relating to the goods to be exported, which must indicate:

(i)materials, components and/or parts originating from the exporting Party and the Customs tariff heading, wherever possible,

(ii)materials, components and/or parts originating from the other Party indicating: