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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(a) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

(a)for materials, the country of origin of which is other than the exporting beneficiary country or India, the CIF value; or