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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(ii) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997

(ii)the duration of levy of safeguard [measure] [Substituted 'Duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] and where the period so recommended is more than a year, to recommend progressive liberalisation adequate to facilitate [***] [Omitted 'positive' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] adjustment.