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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(3) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(3)On receipt of the application with complete information, the designated authority shall initiate an investigation to determine the actual margin of dumping in relation to such goods.