Section 24 in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
24. Dumping causing injury to a third country.
(1)The designated authority may initiate investigation into any dumping alleged to be taking place into India and causing injury to the domestic industry of any third country which is a member of the World Trade Organisation.(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.
