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Amendment in notification No. 39/2015-Customs (ADD) dated 12th August, 2015- (Ministry of Finance ) (11 Aug 2020)

MANU/CUSA/0023/2020

Customs

Whereas, the designated authority vide notification No. 7/26/2019-DGTR dated 23rd December, 2019, published in Gazette of India, Extraordinary, Part I, Section 1, dated the 23rd December, 2019, had initiated review, in terms of sub-section (5) of section 9A of the Customs Tariff Act, 1975 (51 of 1975) 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 "Flax fabrics", falling under Chapter 53 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975), originating in, or exported from the People's Republic of China and Hong Kong, imposed vide notification of the Government of India, in the Ministry of Finance (Department of Revenue), No. 39/2015-Customs (ADD) dated 12th August, 2015, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 624 (E), dated the 12th August, 2015 and has requested for extension of anti-dumping duty for a further period of three months, in terms of sub-section (5) of section 9A of the said Customs Tariff Act;

Now, therefore, in exercise of the powers conferred by sub-sections (1) and (5) of section 9A of the said Customs Tariff Act and in pursuance of rule 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. 39/2015-Customs (ADD) dated 12th August, 2015, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 624 (E), dated the 12th August, 2015, namely:-

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

"3. Notwithstanding anything contained in paragraph 2, this notification shall remain in force up to and inclusive of the 11th November, 2020, unless revoked earlier."

Tags : AMENDMENT   NOTIFICATION   ANTI-DUMPING DUTY  

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