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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(f) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

(f)goods of sea-fishing and other goods taken from the sea outside the territorial sea of a State party by vessels registered or recorded with a State party and and flying its flag;