Section 15(2) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017
(2)Notwithstanding anything contained in sub-rule (1), a bilateral safeguard measure applied under rule 11 shall not exceed a period of two years from the date of its imposition:Provided that the Central Government may, on the receipt of recommendation of the Director General under sub-rule (1) of rule 17, extend the period of such imposition by a further period up to two years:Provided further that the total duration of the bilateral safeguard measure, including such extensions, shall not exceed four years.
