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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(d) in India-Japan Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(d)the reduction or elimination of a customs duty under the Trade Agreement, contributing significantly to the increase in imports of the originating good and such increase in imports constitutes a substantial cause of serious injury or threat thereof to domestic industry: