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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

(3)If the goods are regularly exported and their manufacturing process, as well as their materials are not modified, the sworn declaration of the producer may be valid for a period of up to one year counted from the date of the issue of the certificate of origin.