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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(d) in The Customs Valuation (Determination of Price of Imported Goods) Rules, 1988.

(d)objective and quantifiable data exist with regard to the adjustments required to be made, under the provisions or rule 9, to the transaction value.]