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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(1)Except as provided in sub-rule (4), the designated authority shall initiate an investigation to determine the existence. degree and effect of any alleged dumping only upon receipt of a written application by or on behalf of the domestic industry.