Section 24(2) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(2)The designated authority in such cases shall follow the procedures laid down in Art. 14 of the Agreement on Implementation of Art VI of the General Agreement on Tariff and Trade, 1994, as contained in the Final Act or Uruguay Round Multilateral Trade Negotiations.
