Section 2(1)(f) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)"determination of origin" means a determination as to whether a good qualifies as an originating good in accordance with these rules;

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