Section 5(2)(a) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012

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

(a)the evidence of-

(i)increased imports as a result of unforeseen development;

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

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

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