(1) Notwithstanding anything to the contrary contained in any other law, the provisions of Article VIII of the Agreement set out in the Schedule shall have the force of law in India: Provided that nothing in section 9 thereof shall be construed as-- (a) entitling the Association to import into India goods free of any duty of customs without any restriction on their subsequent sale therein; or (b) conferring on the Association any exemption from duties or taxes which form part of the price of goods sold; or (c) conferring on the Association any exemption from duties or taxes which are in fact no more than charges for services rendered. (2) The Central Government may, from time to time, by notification in the Official Gazette, amend the Schedule in conformity with any amendments, duly made and adopted, of the provisions of the Agreement set out therein.Open in Lexace · Ask the AI about this section
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