Section 11(3)(ii) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

(ii)the dumped articles are causing injury to the producers of all or almost all of the production within such market.

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