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

Union of India - Subsection

Section 15(10)(ii) 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

(ii)to whom the references of verification of Certificate of Origin issued by the Party, should be addressed:-