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Union of India - Section

Section 18 in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

18. Disclosure of information.

- The designated authority shall, before giving its final findings, inform all interested parties and interested countries of the essential facts under consideration which form the basis of its decision, and permit the interested parties to defend their interest.