Section 19(1)(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 19(1)] [Section 19] [Entire Act]

(b)its recommendation as to the amount of duty which if levied, would be adequate to remove the injury to the domestic industry.

Legal Document View