Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth || Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional || Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court || Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps || Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court || SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage || ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court || Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition || SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint || SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable

Extension of the time limit for completion of Anti-Dumping investigation concerning imports of "Solar Cells " originating in or exported from China PR, Thailand and Vietnam- (Ministry of Finance ) (30 Aug 2022)

MANU/REVU/0066/2022

Customs

The undersigned is directed to refer to your email dated 25.08.2022 under F. No. 6/56/2020- DGTR on the subject mentioned above and to state that the competent authority has accepted the request of extending time for completing the on-going anti-dumping (original) investigation on imports of "Solar Cells whether or not assembled into Modules or Panels" originating in or exported from China PR, Thailand and Vietnam, initiated vide Notification F. No. 6/56/2020- DGTR dated 15.05.2021, for a further period till 31.10.2022.

Tags : EXTENSION TIME LIMIT ANTI-DUMPING INVESTIGATION

Share :