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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(b) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

(b)In a sale between related persons, the transaction value shall be accepted, whenever the importer demonstrates that the declared value of the goods being valued, closely approximates to one of the following values ascertained at or about the same time
(i)the transaction value of identical goods or of similar goods in sales to unrelated buyers in India;
(ii)the deductive value for identical goods or similar goods
(iii)[ the computed value for identical goods or similar goods.] [Inserted by M.F. (D.R.) Notification No. 26/95 Custom (N.T.), dated 24th April, 1995.]