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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

(d)"customs authority" means, unless the context otherwise requires, the authority that is responsible under the law of a State party, for the administration and application of customs laws and regulations;