Section 4(1)(a) 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 4(1)] [Section 4] [Entire Act]

(a)to investigate as to the existence, degree and effect of any alleged dumping in relation to import of any article;

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