Section 23 in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
23. Review.
(1)The designated authority shall, from time to time, review the need for the continued imposition of the anti-dumping duty and shall, if it is satisfied on the basis of information received by it that there is no justification for the continued imposition of such duty recommend to the Central Government for its withdrawal.(2)Any review initiated under [sub-rule (1A) or (1B)] [Substituted for 'sub-rule (1)' by Notification No. G.S.R. 761(E), dated 27.10.2021 (w.e.f. 01.01.1995).] shall be concluded within a period not exceeding twelve months from the date of initiation of such review.[Provided that notwithstanding anything contained in rule 17, such review shall be completed at least three months prior to expiry of the anti-dumping duty under review.] [Inserted by Notification No. G.S.R. No. 75(E), dated 01.2.2021 (with effect from the 1st day of July, 2021).](3)[ Subject to sub-rule (2), the provisions of rules 6,7, 8, 9, 10, 11, 16, 17, 18, 19 and 20 shall apply mutatis mutandis in the case of review.] [Substituted by Notification No. G.S.R. No. 75(E), dated 01.2.2021 (w.e.f. 1.1.1995).]
