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Appointment
of designated authority for rule 3 of
the Customs Tariff (Identification, Assessment and Collection of
Anti-dumping Duty on Dumped Articles and for Determination of
Injury) Rules, 1995
Dated
19.10.2000
Notification
No. 63/2000-Cus(N.T.)
In exercise of the powers conferred by sub-rule (1) of rule 3 of
the Customs Tariff (Identification, Assessment and Collection of
Anti-dumping Duty on Dumped Articles and for Determination of
Injury) Rules, 1995, and in supersession of the notification of
the Government of India in the Ministry of Finance, Department of
Revenue, No. GSR 4(E) the Central Government hereby appoints Smt.
Rathi Vinay Jha, Chairperson, India Trade Promotion Organisation
as designated authority for the purpose of said rules, until
further orders.
Notification
No. 63/2000-Cus(N.T.), dated 19.10.2000
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