Section 23(3) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(3)[ Subject to sub-rule (2), the provisions of rules 6,7, 8, 9, 10, 11, 16, 17, 18, 19 and 20 shall apply mutatis mutandis in the case of review.] [Substituted by Notification No. G.S.R. No. 75(E), dated 01.2.2021 (w.e.f. 1.1.1995).]
