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Initiation of anti-dumping investigation concerning imports of "Pretilachlor in any of its form & its intermediate -2, 6-Diethyl-n-(2-propoxy ethyl) Aniline" originating in or exported from China PR- (Ministry of Commerce and Industry) (23 Apr 2024)

MANU/COMM/0057/2024

Customs

No. 6/31/2023-DGTR.--Having regard to the Customs Tariff Act, 1975, as amended from time to time and the Customs Tariff (Identification, Assessment and Collection of Anti-Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995, as amended from time to time, thereof, the Designated Authority hereby makes the following correction in the initiation notification issued vide Notification No. 6/31/2023-DGTR dated 29th March 2024 in respect of the subject investigation.

The paragraph 8 of the said notification shall be substituted to read as under:

"8. The product under consideration does not have a dedicated classification under the Custom Tariff Act, 1975 and have been classified under following codes - 3808 9199, 3808 9390, 3808 9910, 3808 9990, 2921 4290, 2922 1990 and 2922 2990.

The customs classification code is indicative only and is not binding on the scope of the present investigation."

The paragraph 14 of the said notification shall be substituted to read as under:

"14. As per the information submitted by the applicant, it has imported the subject goods from an un-related producer/exporter in China PR. The imports were made before the commencement of commercial production at plant and were intended for captive consumption and were not made during the POI. Further, the applicant is not related to any producers/exporters in the subject country or any importers of the subject goods in India. The Authority notes, after due examination, prima facie the applicant constitutes eligible domestic industry in terms of the provisions of Rule 2(b) and the application satisfies the criteria in terms of Rule 5(3) of the Rules."

Tags : ANTI-DUMPING   INVESTIGATION   IMPORTS  

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