Section 50 in The Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between the Republic of India and Japan) Rules, 2011
50.
-3208.90A change to sub-heading 3206.50 through 3208.90 from any other heading, provided that there is a qualifying value content of not less than thirty-five percent.3209.10A change to sub-heading 3209.10 from any other heading.3209.90A change to sub-heading 3209.90 from any other heading, provided that there is a qualifying value content of not less than thirty-five percent.3210.00A change to sub-heading 3210.00 from any other heading.
