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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(v) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

(v)other running costs (such as those of materials, supplies and the like), incurred directly as a result of the research activity.