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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(a) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

(a)it receives a request in writing for doing so from or on behalf of the domestic industry affected, at whose instance the investigation was initiated;