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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in Rules of Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile Rules, 2007

(5)The competent authority may require from its exporters that the application of the method for managing stocks as provided for in this Article will be subject to prior authorisation.