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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

(2)The customs authority of the importing Party shall grant the competent authority of the exporting Party, access to the verification files, in accordance with its domestic legislation.