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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(6)The Director General shall send a copy of the such notification of final findings to:
(i)the Central Government in the Ministry of Commerce and Industry and in the Ministry of Finance;
(ii)the Government of Malaysia.