Section 5(1)(i) in The Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] Rules, 2009

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

(i)the AIFTA content is not less than 35 per cent of the FOB value; and

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