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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(1)The anti-dumping duty levied under rule 13 and rule 19 shall take effect from the date of its publication in the Official Gazette.