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Corrigendum to initiation of Safeguard (Quantitative Restrictions) investigation concerning imports of Low Ash Metallurgical Coke into India- (Ministry of Commerce and Industry) (05 Jul 2023)

MANU/COMM/0108/2023

Commercial

Having regard to the Section 9A of Foreign Trade (Development and Regulation) Act, 1992 as amended from time to time and the Safeguard Measures (Quantitative Restrictions) Rules, 2012 thereof, as amended from time to time, the Joint Secretary and Designated Authority has issued the initiation notification No. 22/4/2023 dated 30.06.2023 in respect of the Safeguard (Quantitative Restrictions) investigation concerning imports of Low Ash Metallurgical Coke into India.

Para 12 of the initiation notification to be read as under:

"The applicants have proposed period of investigation in the present investigation from April 2022- December 2022. The petitioners have submitted that there has been a sudden, sharp, significant and recent surge in imports of the product under consideration in India. However, the Authority has considered April 2022-March 2023 as the most recent period for the purpose of the present investigation. The period of investigation for the purpose of present investigation is from April 2019- March 2023".

Subject to the above, all other aspects of the initiation notification No. 22/4/2023 dated 30.06.2023 issued by the Joint Secretary and Designated Authority in respect of the subject Safeguard (Quantitative Restrictions) investigation remain unchanged.

Tags : CORRIGENDUM   IMPORTS   COKE  

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