Section 6(1)(vi) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

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Union of India - Subsection

Section 6(1)(vi) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(vi)the time-limits allowed to interested parties for making their views known.