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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(b) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995

(b)it is satisfied in the course of an investigation that there is not sufficient evidence of dumping or, where applicable, injury to justify the continuation of the investigation;