Section 30(6) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(6)The provisions regarding evidence and procedures under rule 6 shall apply mutatis mutandis to any investigation carried out under this rule and the review shall be limited only to re-computation of dumping and injury margin due to the reason that existence of injury and causal link has already been determined in the original investigation.
