Section 19 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
19. Consultation and Modifications.
- These rules may be reviewed as and when necessary upon the request of either Party and may be modified by mutual agreement pursuant to Article 16,7 of the agreement on Comprehensive Economic Co-operation Agreement between Republic of India and Republic of Singapore.Annex-AOperational Certification ProceduresFor the purpose of implementing the Rules of Origin, the following operational procedure on the issuance and verification of the Certificate of Origin and other related administrative matters, shall be followed:(i)Authorities
