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Union of India - Section

Section 10 in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

10. Determination of normal value. export price and margin of dumping.

- An article shall be considered as being dumped if it is exported from a country or territory to India at a price less that its normal value and in such circumstances the designated authority shall determine the normal value, export prices and the margin of dumping taking into account, inter alia, the principles laid down in Annexure I to these rules.