Section 15(6)(b) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015

[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

(b)only the original copy will be submitted by the importer to the customs authority at the port or place of importation;

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