Section 8(1)(e) in The Customs Tariff (Determination of Origin of Goods Under the Preferential Trade Agreement Between the Governments of the Republic of India and Malaysia) Rules, 2011

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(e)affixing of marks, labels or other like distinguishing signs on goods or their packaging;

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