G.S.R. 185(E)— In exercise of the powers conferred by sub-section (1) of Section 5 of the Customs Tariff Act, 1975 ( 51 of 1975), the Central Government, on being satisfied that it is necessary in the public interest so to do, hereby makes the following rules further to amend the Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005, namely:—
1. Short title and Commencement— (1) These Rules may be called the Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore (Amendment) Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. (1) In the Customs Tariff Determination of Origin of Goods under the Comprehensive Economic Cooperation Agreement between the Republic of India and Republic of Singapore Rules, 2005 in Attachment, in the “Box 12” ,-
for the word “Certifying”, the word “Issuing” shall be substituted.
[F. No.CBEC -15000/2/2010-OSD (ICD)]
Ministry of Finance