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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(7) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

(7)Any such investigation shall be concluded within six months from the date of initiation of the investigation:Provided that in special circumstances, for reasons to be recorded in writing, the Central Government may extend the said period for another three months.