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

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

(b)it examines the accuracy and adequacy of the evidence provided in the application and satisfies itself that there is sufficient evidence regarding

(i)dumping,

(ii)injury, where applicable, and

(iii)where applicable, a casual link between such dumped imports and the alleged injury,

Legal Document View