Section 11(3)(iii) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

(iii)does not cover the cost of replacing and operating the assisted investment, which must be fully borne by commercial organisations; and

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