Section 4(2)(e) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(e) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

(e)[] [Sub-rule (a) renumbered as Sub-rule (e) by Notification No. G.S.R. 652(E), dated 7.9.2001 (w.e.f. 16.8.1988)] there are no restrictions as to the disposition or use of the goods by the buyer other than restrictions which, -

(i)are imposed or required by law or by the public authorities in India; or

(ii)limit the geographical area in which the goods may be resold; or

(iii)do not substantially affect the value of the goods;

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Union of India - Subsection

Section 4(2)(e) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.