Section 10(2)(iii) in The Customs Valuation (Determination of Value of Imported Goods) Rules, 2007

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(iii)where the cost referred to in clause (c) is not ascertainable, such cost shall be 1.125% of free on board value of the goods;

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