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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(a) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(a)it determines, on the basis of an examination of the degree of support for, or opposition .to the application expressed by domestic producers of the like product, that the application has been made by or on behalf of the domestic industry ;