Section 10 in Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005
10. Accumulation.
- 1. A product manufactured in one Party and used in the territory of the other Party as a material for the finished product shall be considered as a product originating in the territory of the latter party provided that it;(a)complies with the origin requirements provided for in Rule 4 or 5; and(b)fulfils the criteria in Rule 7.
