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Union of India - Section

Section 41 in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011

41.

-4009.42A change to sub-heading 4009.41 through 4009.42 from any other heading, provided that there is a qualifying value content of not less than forty percent.
4010.32A change to sub-heading 4010.32 from any other heading, provided that there is a qualifying value content of not less than forty percent
4016.93A change to sub-heading 4016.93 from any other heading, provided that there is a qualifying value content of not less than forty percent.
4016.99A change to sub-heading 4016.99 from any other heading, provided that there is a qualifying value content of not less than forty percentSection VIII Raw hides and skins, leather, furskins and articles thereof; saddlery and harness; travel goods, handbags and similar containers; articles of animal gut (other than silk-worm gut) (Chapter 41-43)