Section 6(3)(b) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(b)it examines the accuracy and adequacy of the evidence provided in the application and satisfies itself that there is sufficient evidence regarding

(i)subsidy,

(ii)injury, where applicable, and

(iii)where applicable, a causal link between such subsidized imports and the alleged injury, to justify the notification of an investigation.

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