Section 28(2) in Customs Tariff (Identification, Assessment and collection of countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995
(2)Any review initiated under sub-rule (1) shall be concluded within a period not exceeding twelve months from the date of initiation of such review.][Provided that such review shall be completed at least three months prior to expiry of the duty under review.] [Inserted by Notification No. G.S.R. No. 76(E), dated 01.2.2021 (with effect from the 1st day of July, 2021).]Annexure IPrinciples Governing the Determination of InjuryThe designated authority shall take into account inter-alia, the following principles while determining injury :
