Section 23(2) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(2)Any review initiated under [sub-rule (1A) or (1B)] [Substituted for 'sub-rule (1)' by Notification No. G.S.R. 761(E), dated 27.10.2021 (w.e.f. 01.01.1995).] shall be concluded within a period not exceeding twelve months from the date of initiation of such review.[Provided that notwithstanding anything contained in rule 17, such review shall be completed at least three months prior to expiry of the anti-dumping duty under review.] [Inserted by Notification No. G.S.R. No. 75(E), dated 01.2.2021 (with effect from the 1st day of July, 2021).]
