Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Amendment in Notification No.28/2015-Customs (ADD), dated the 5th June, 2015- (Ministry of Finance ) (03 Jun 2020)

MANU/CUSA/0011/2020

Customs

1.Whereas, the designated authority vide initiation notification No. 7/16/2019-DGTR dated the 3rd October, 2019, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 3rd October, 2019, has initiated review, in terms of sub-section (5) of section 9A of the Customs Tariff Act, 1975 (51 of 1975), (Customs Tariff Act) and in pursuance of rule 23 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 (hereinafter referred to as the said rules), in the matter of continuation of anti-dumping duty on imports of 'Hot Rolled Flat Products of Stainless Steel of ASTM Grade 304 with all its variants as per the detailed description hereunder' originating in or exported from People's Republic of China, Malaysia and the Republic of Korea, imposed vide notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 28/2015-Customs (ADD) dated the 5th June, 2015, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 462(E), dated the 5th June, 2015 and has recommended for extension of anti-dumping duty on imports of 'Hot Rolled Flat Products of Stainless Steel of ASTM Grade 304 with all its variants as per the detailed description hereunder' originating in or exported from People's Republic of China, Malaysia and the Republic of Korea, for a further period of six months till the 4th December, 2020, in terms of sub-section (5) of section 9A of the Customs Tariff Act.

2.Now, therefore, in exercise of the powers conferred by sub-sections (1) and (5) of section 9A of the Customs Tariff Act, read with rules 18 and 23 of the said rules, the Central Government hereby makes the following amendment in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), No.28/2015-Customs (ADD), dated the 5th June, 2015, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 462 (E), dated the 5th June, 2015, namely:-

In the said notification, after paragraph 2 and before the Explanation, the following paragraph shall be inserted, namely: -

"3. Notwithstanding anything contained in paragraph 2, the anti-dumping duty imposed under this notification shall remain in force up to and inclusive of the 4th December, 2020, unless revoked, superseded or amended earlier."

Tags : AMENDMENT   NOTIFICATION   IMPORTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved