Section 8 in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
8. Accuracy of the information.
- Except in cases referred to in sub-rule (8) of rule 6. the designated authority shall during the course of investigation satisfy itself as to the the accuracy of the information supplied by the interested parties upon which its findings are based.
