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[Cites 0, Cited by 0] [Section 5(3A)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3A)(ii) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(ii)be for a period of twelve months normally and for reasons to be recorded in writing, the designated authority may consider a minimum of six months or maximum of eighteen months.]