Creation of Directorate General of Trade Remedies (DGTR) in Department of Commerce
Department of Commerce formally issued a notification for creation of Directorate General of Trade Remedies (DGTR) in the Ministry of Commerce and
anti-dumping
Rule 7 of the Customs Tariff (Identification, Assessment and Collection of Anti-Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 to be interpreted literally
Supreme Court: Interpreting the anti-dumping provisions of the Customs Tariff Act, 1975 and the Customs Tariff (Identification, Assessment and Collection of Anti-Dumping Duty