MANU/CUSA/0044/2021

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Notification No. : 44/2021-Customs (ADD)

Date : 12.08.2021

Notification/ Circulars Referred : No. 43/2016-Customs (ADD) dated the 8th August, 2016 MANU/CUSA/0044/2016;Notification No. 39/2021-Customs (ADD) dated the 30th June, 2021 MANU/CUSA/0039/2021

Citing Reference:
No. 43/2016-Customs (ADD) dated the 8th August, 2016 MANU/CUSA/0044/2016  Rescinded

Notification No. 39/2021-Customs (ADD) dated the 30th June, 2021 MANU/CUSA/0039/2021  Referred

Rescindment of notification number 43/2016-Customs (ADD) dated the 8th August, 2016

In exercise of the powers conferred by sub-sections (1) and (5) of section 9A of the Customs Tariff Act. 1975 (51 of 1975), the Central Government revokes the anti-dumping duty imposed on "Viscose Staple Fibre excluding Bamboo Fibre", falling under tariff item 5504 10 00 of the first Schedule to the said Act, originating in or exported from People's Republic of China and Indonesia, and imported into India and hereby rescinds the notification of the Government of India in the Ministry of finance (Department of Revenue) No. 43/2016-Customs (ADD) dated the 8th August, 2016, published in the Gazette of India. Extraordinary. Part II, Section 3, Sub-section (i) vide number G.S.R. 777 (E), dated the 8th August, 2016, except as respects things done or omitted to be done before such rescission.

[F. No. CBIC-190354/74/2021-TO(TRU-I)-CBEC]
(Gaurav Singh)
Deputy Secretary to the Government of India

Note: The principal notification No. 43/2016-Customs (ADD) dated the 8th August, 2016 was published vide number G.S.R. 777 (E), dated the 8th August, 2016 and last amended by notification No. 39/2021-Customs (ADD) dated the 30th June, 2021 published vide number G.S.R. 455 (E), dated the 30th June, 2021.