Section 6(1)(iii) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(iii)a summary statement of the facts on which the allegation of "market disruption" or "threat of market disruption" is based;

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