Section 24(5) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(5)[ Subject to sub-rule (4), the provisions of rules 7,8,9,10,11,12,13,18,19,20,21 and 22 shall apply mutatis mutandis in case of review.] [Substituted by Notification No. G.S.R. No. 76(E), dated 01.2.2021 (with effect from the 1st day of July, 2021).]]
