Section 5(3A) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(3A)[ The period of investigation shall, -(i)not be more than six months old as on the date of initiation of investigation;(ii)be for a period of twelve months normally and for reasons to be recorded in writing, the designated authority may consider a minimum of six months or maximum of eighteen months.]
