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 9A(4)] [Section 9A] [Entire Act] Union of India - Subsection Section 9A(4)(c) in The Foreign Trade (Development and Regulation) Act, 1992 (c)“serious injury” means an injury causing significant overall impairment in the position of a domestic industry;