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Union of India - Section
Section 9 in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2008
9. Certificate of Origin.
- Products eligible for preferential concessions shall be supported by a Certificate of Origin as per the format in Annexure-A, issued by a Government authority designated by the exporting beneficiary country and presented to the Customs authorities in accordance with the Procedures as set out in Annexure-B.Annexure-ACertificate Of Origin| 1. Goods consigned from (Exporters' Business Name, Address, Country) | Reference No. Duty Free Tariff Preference Scheme for Least Developed Countries (Combined declaration and certificate) Issued in............................... (Country) (See notes overleaf) | ||||
| 2. Goods consigned to (Consignee's Name, Address, Country) | 4. For Official use | ||||
| 3. Means of transport and route (as far as known) | |||||
| 5. Harmonized System (HS) Code | 6. Marks and numbers of packages | 7. Number and kind of packages: description of goods | 8. Origin criterion (see Notes overleaf) | 9. Gross weight or other quantity | 10. Number and date of invoice |
| 11. Declaration by the Exporter: - The undersigned hereby declares that the above details and statements are correct; That all the goods were produced in .............................................(Country) and those they comply with the origin requirements specified for those goods in Duty Free Tariff Preference Scheme for Least Developed Countries................................................. (Importing Country) ................................................ Place and date, signature of the authorized signatory | 12. Certificate: - It is hereby certified, on the basis of control carried out, that the declaration by the exporter is correct.....................................Place and date, signature and stamp of certifying authority. | ||||
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