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Amendment in notification number 16/2020 Customs (ADD), dated the 23rd June, 2020- (Ministry of Finance ) (01 Feb 2021)

MANU/CUSA/0007/2021

Customs

Whereas, in the matter of import of "Flat rolled product of steel, plated or coated with alloy of Aluminium and Zinc' (hereinafter referred to as the subject goods), falling under headings 7210, 7212, 7225 and 7226 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975) (hereinafter referred to as the Customs Tariff Act) originating in or exported from People's Republic of China, Vietnam and Republic of Korea (hereinafter referred to as the subject countries) and imported into India, the designated authority in its final findings vide notification No. 6/4/2019 DGTR, dated the 21st February, 2020, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 21st February, 2020, had recommended imposition of definitive anti-dumping duty on the imports of subject goods, originating in or exported from subject countries;

And whereas, on the basis of aforesaid findings of the designated authority, the Central Government had imposed definitive anti-dumping duty on the subject goods vide notification of the Government of India in the Ministry of Finance (Department of Revenue), No. 16/2020 Customs (ADD), dated the 23rd June, 2020, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G. S. R. 397 (E), dated the 23rd June, 2020 (hereinafter referred to as the said notification);

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 20 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 makes the following amendments in the said notification, namely:-

In the said notification, in paragraph 2, after the first proviso, the following proviso shall be inserted with effect from the 2nd day of February, 2021, namely:-

"Provided further that the said anti-dumping duty shall not be levied for the period commencing from the 2nd day of February, 2021 to the 30th day of September, 2021."

Tags : AMENDMENT   IMPORT  

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