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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(b) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(b)a causal link exists between the increased imports of the originating good due to the reduction or elimination of a customs duty pursuant to the Trade Agreement and serious injury or threat of serious injury.