Section 1678 in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2008
1678.
G.S.R. 49(E), dated 28.1.2005. - In exercise of the powers conferred by clause (o) of sub-section (2) of section 176 of the Electricity Act, 2003 (No. 36 of 2003), the Central Government hereby makes the following rules, namely:-
