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

Union of India - Subsection

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

(ii)be for a period of twelve months and for the reasons to be recorded in writing the designated authority may consider a minimum of six months or maximum of eighteen months.]