Rescindment of notification No. 3/2013-Customs (ADD), dated the 26th March, 2013- (Ministry of Finance ) (13 Sep 2018)

MANU/CUSA/0046/2018

Customs

In exercise of the powers conferred by sub-sections (1) and (5) of section 9A of the Customs Tariff Act, 1975 (51 of 1975), read with rules 18 and 23 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995, the Central Government hereby rescinds the notification of the Government of India, in the Ministry of Finance (Department of Revenue), No. 3/2013-Customs (ADD), dated the 26th March, 2013, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub section (i) vide number G.S.R. 194 (E), dated the 26th March, 2013, except as respects things done or omitted to be done before such rescission.

Tags : NOTIFICATION RESCINDMENT ANTI-DUMPING DUTY