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[Cites 0, Cited by 0] [Section 00] [Entire Act]

Union of India - Subsection

Section 00(1102) in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011

1102.90A change to sub-heading 1102.90 from any other chapter, provided that there is a qualifying value content of not less than forty percent.