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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(i) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997

(i)the amount of duty which if levied would be adequate to remove the injury or threat of injury to the domestic industry;