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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(ii) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997

(ii)there is no justification for the continued imposition of such [measure] [Substituted 'duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).], recommend to the Central Government for its withdrawal :