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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6)(i) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

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