Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(1) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002 (1)The duty levied under rule 12 shall be only for such period of time as may be necessary to prevent or remedy "market disruption".
