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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(g) 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

(g)goods produced on board factory ships from the good referred to in clause (f), provided that such factory ships are registered or recorded with a State party and fly its flag;