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Central Government revokes the anti-dumping duty imposed on "Hydrogen Peroxide"- (Ministry of Finance ) (07 Jun 2022)

MANU/CUSA/0020/2022

Excise

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 "Hydrogen Peroxide", falling under tariff item 2847 00 00 of the First Schedule to the said Act, originating in or exported from Bangladesh, Taiwan, Korea RP, Indonesia, Pakistan and Thailand, and imported into India and hereby rescinds the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. 28/2017-Customs (ADD), dated the 14th June, 2017, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number S.O. 587(E), dated the 14th June, 2017, except as respect things done or omitted to be done before such rescission.

Tags : ANTI-DUMPING DUTY   REVOCATION   HYDROGEN PEROXIDE  

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