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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(c)to submit his findings, provisional or otherwise, to the Central Government as to the "serious injury" or "threat of serious injury" to domestic industry caused by increased import of an originating good from Malaysia as a result of reduction or elimination of a customs duty under the Trade Agreement;