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Rescindment of notification number 43/2016-Customs (ADD) dated the 8th August, 2016- (Ministry of Finance ) (12 Aug 2021)

MANU/CUSA/0044/2021

Customs

In exercise of the powers conferred by sub-sections (1) and (5) of section 9A of the Customs Tariff Act. 1975 (51 of 1975), the Central Government revokes the anti-dumping duty imposed on "Viscose Staple Fibre excluding Bamboo Fibre", falling under tariff item 5504 10 00 of the first Schedule to the said Act, originating in or exported from People's Republic of China and Indonesia, and imported into India and hereby rescinds the notification of the Government of India in the Ministry of finance (Department of Revenue) No. 43/2016-Customs (ADD) dated the 8th August, 2016, published in the Gazette of India. Extraordinary. Part II, Section 3, Sub-section (i) vide number G.S.R. 777 (E), dated the 8th August, 2016, except as respects things done or omitted to be done before such rescission.

Tags : ANTI-DUMPING DUTY   RESCINDMENT   NOTIFICATION  

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