Section 80 in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011
80.
-2825.90A change to sub-heading 2825.80 through 2825.90 from any other heading.2826.30A change to sub-heading 2826.30 from any other heading.2827.32A change to sub-heading 2827.32 from any other heading, provided that there is a qualifying value content of not less than thirty-five percent.2827.35A change to sub-heading 2827.35 from any other chapter.2827.39A change to sub-heading 2827.39 from any other heading.2828.90A change to sub-heading 2828.90 from any other heading, provided that there is a qualifying value content of not less than thirty-five percent.2830.90A change to sub-heading 2830.90 from any other heading.2833.11A change to sub-heading 2833.11 from any other heading.
