Section 18(2) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
(2)Any review initiated under sub-rule (1) [or sub-rule (1A)] [Inserted by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] shall be concluded within a period not exceeding 8 months from the date of initiation of such review or within such extended period as the Central Government may allow.
