Section 9 in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
9. Investigation in the territory of other specified countries.
- The designated authority may carry out investigation in the territories of other countries, if the circumstances of a case so warrant :Provided that the designated authority obtains the consent of the person concerned and notifies the representatives of the concerned government and the concerned government does not object to such investigation.
