Section 9A(4) in The Foreign Trade (Development and Regulation) Act, 1992
(4)For the purposes of this section—(a)“developing country” means a country notified by the Central Government in the Official Gazette, in this regard;(b)“domestic industry” means the producers of goods (including producers of agricultural goods)—(i)as a whole of the like goods or directly competitive goods in India; or(ii)whose collective output of the like goods or directly competitive goods in India constitutes a major share of the total production of the said goods in India;(c)“serious injury” means an injury causing significant overall impairment in the position of a domestic industry;(d)“threat of serious injury” means a clear and imminent danger of serious injury.
