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

Union of India - Subsection

Section 2(2)(e) in The Customs Act, 1962

(e)the origin of such goods determined in accordance with the provisions of the Customs Tariff Act or the rules made thereunder, if the amount of duty, tax, cess or any other sum is affected by the origin of such goods;