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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(a)as to, -
(i)the export price, normal value and the margin of dumping of the said article;
(ii)whether import of the said article into India, in the case of imports from specified countries, causes or threatens materially injury to any industry established in India, or materially retards the establishment of any industry in India;
(iii)a casual link, where applicable, between the jumped imports and injury;
(iv)whether a retrospective levy is called for and if so, the reasons therefor and date of commencement of such retrospective levy;