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

Union of India - Subsection

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

(i)not be more than six months old as on the date of initiation of investigation;