Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Central Government hereby imposes an anti-dumping duty on the subject good at the rate equal to the amount as specified. - (Ministry of Finance ) (12 Aug 2015)

Anti-dumping duty on imports of Flax

MANU/CUSA/0039/2015

Customs

The government imposed anti-dumping duty on imports of flax and linen fabric containing flax. The duty relates to goods originating in or imported from China and Hong Kong.

Relevant : Review of Anti-Dumping duty concerning imports of Flax Fabrics MANU/COMM/0026/2014 Provisional anti-dumping duty on imports of Flax Fabric MANU/CUST/0263/2009

Tags : ANTI-DUMPING   DUTY   CHINA   FLAX   LINEN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved