Anti-Dumping Investigation concerning imports of Certain Rubber Chemicals- (Ministry of Finance ) (23 Jun 2022)

MANU/REVU/0047/2022

Customs

1. The undersigned is directed to refer to anti-dumping investigation final findings on the above subject issued vide notification F. No. 6/4/2021-DGTR, dated the 30th March, 2022, wherein it was recommended to impose anti-dumping duty on imports of Certain Rubber Chemicals viz., TDQ originating in or exported from China PR, European Union and Russia, PVI originating in or exported from China PR, and CBS originating in or exported from China PR and European Union.

2. 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, after considering the final findings of the designated authority, has decided not to accept the aforesaid recommendations.

Tags : ANTI-DUMPING INVESTIGATION IMPORTS