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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(i) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995

(i)the names of the suppliers, or when this is impractical, the supplying countries involved;