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[Cites 0, Cited by 0] [Section 21A(6)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(6)(b) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(b)movement in the sale price which is duly reflected in the subsequent selling price , the actual margin of dumping may be determined in accordance with the provisions of sub- rules (4) and (5).