(2)The Director General shall forward a copy of the public notice to -(a)the Central Government in the Ministry of Commerce and Industry and other Ministries concerned, as deemed fit by the Director General;(b)the concerned trade associations or the known exporters of the originating good, the increased imports of which have been alleged to cause or threaten to cause serious injury to the domestic industry;(c)the Government of the Republic of Korea; and(d)any other interested parties, as deemed fit by the Director General.
