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

Union of India - Subsection

Section 2(1)(g) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(g)"originating good" means a good which qualifies as an originating good under the provisions of the Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and Malaysia) Rules, 2011 notified vide notification of the Government of India, Ministry of Finance, Department of Revenue, No. 43/2011 - Customs (N.T.), dated 1st July, 2011, published vide number G.S.R. 500 (E), dated the 1st July, 2011;