Section 3(8)(a) in The Customs Tariff Act, 1975

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Union of India - Subsection

Section 3(8)(a) in The Customs Tariff Act, 1975

(a)the value of the imported article determined under sub-section (1) of section 14 of the Customs Act, 1962 or the tariff value of such article fixed under sub-section (2) of that section, as the case may be; and

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Union of India - Subsection

Section 3(8)(a) in The Customs Tariff Act, 1975