Section 5(1)(c) in The Customs Tariff (Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of the Republic of India and the Republic of Korea) Rules, 2009

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(c)the good meets all other applicable criteria set forth in these rules for qualifying as an originating good; and,

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