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 6] [Entire Act] Union of India - Subsection Section 6(7) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012 (7)The Authorised Officer shall make available the evidence presented to it by one interested party to all other interested parties, participating in the investigation.
