Section 25 in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Mercosur Member States and Republic of India) Rules, 2009
25.
The competent authorities of the exporting Signatory Party shall provide the information and documentation requested according to 24 (a) and (b), within thirty (30) days from the date of the receipt of the request.
