Section 6(3) in Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on dumped Articles for Determination of Injury) Rules, 1995
(3)The designated authority shall also provide a copy of the application referred to in sub-rule (1) of rule 5 to -(i)the known exporters or to the concerned trade association where the number of exporters is large, and(ii)the governments of the exporting countries ;Provided that the designated authority shall also make available a copy of the application to any other interested party who makes a request therefor in writing.
