Section 22(3) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(3)[ The anti-dumping duty already imposed for co-operative un-sampled exporters or producers may also be extended to such exporters or producers who were not originally investigated.] [Inserted by Notification No. G.S.R. No. 73(E), dated 02.02.2020 (w.e.f. 1.1.1995).][***] [Omitted 'Explanation.' by Notification No. G.S.R. No. 75(E), dated 01.2.2021 (w.e.f. 1.1.1995).]
