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Notification regarding PCN methodology and filing of questionnaire responses in specified Anti-dumping investigation- (Ministry of Commerce and Industry) (10 Apr 2024)

MANU/COMM/0053/2024

Customs

1. The investigation was initiated on 13th February 2024 vide Initiation Notification No. 6/29/2023-DGTR. The non-confidential version of the application filed by the domestic industry was circulated to all interested parties vide email dated 19th March 2024. The interested parties were granted an opportunity to present their comments on the scope of the PUC and propose PCNs, if required, within a period of 15 days from the date of the circulation of the non-confidential version application which ended on 3rd April 2024. No proposals have been received for construction of PCNs. Hence no PCN methodology is adopted by the Authority for the present investigation.

2. Accordingly, all interested parties are requested to file their respective questionnaire responses by 10th May 2024 in accordance with the Section K of the Initiation Notification. Failure to adhere with the timelines may result in the treatment of your company in terms of Section L of the Initiation Notification.

3. As trade remedial investigations are time bound in nature, no further extension of time will be granted in the captioned matter.

Tags : PCN METHODOLOGY   ANTI-DUMPING   INVESTIGATION  

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