SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Amendment in notification number 3/2018- Customs (ADD), dated the 23rd January, 2018- (Ministry of Finance ) (28 Jan 2021)

MANU/CUSA/0002/2021

Customs

Whereas, the designated authority vide initiation notification number 7/22/2020-DGTR, dated the 5th August, 2020, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 5th August, 2020, had initiated review under sub-section (5) of section 9A of the Customs Tariff Act, 1975 (51 of 1975) (hereinafter referred to as the Customs Tariff Act) read with 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), regarding change in the name of producer in the matter of anti-dumping duty imposed on imports of 'Toluene Di-isocyanate' originating in or exported from China PR, Japan and Korea RP, vide notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 3/2018- Customs (ADD), dated the 23rd January, 2018, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 61(E), dated the 23rd January, 2018;

And whereas, the designated authority in its final findings in the mid-term review vide notification No. 7/22/2020-DGTR, dated the 29th October, 2020, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 29th October, 2020, has recommended that name of the producer 'Hanwha Chemical Corporation' in the Table in notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 3/2018-Customs (ADD), dated the 23rd January, 2018, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 61(E), dated the 23rd January, 2018, be read as 'Hanwha Solutions Corporation';

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 further amendment in the notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 3/2018- Customs (ADD), dated the 23rd January, 2018, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 61(E), dated the 23rd January, 2018, namely:-

In the said notification, in the TABLE, against serial number 7, in column (6), for the words "Hanwha Chemical Corporation", the words "Hanwha Solutions Corporation" shall be substituted.

Tags : ANTI-DUMPING DUTY   AMENDMENT   NOTIFICATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved