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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in India-Japan Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(2)The Director General shall issue a public notice regarding such preliminary findings and send a copy of the public notice to -
(a)the Central Government, in the Ministry of Commerce and Industry and in the Ministry of Finance;
(b)the Government of Japan.