Section 5(2)(a) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(a)evidence of, -

(i)increased imports;

(ii)serious injury or threat of serious injury to the domestic industry;

(iii)a causal link between imports and the alleged serious injury or threat of serious injury; and

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