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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002

(2)The Director General shall also give his recommendation regarding the amount of duty which, if levied, would be adequate to prevent or remedy "market disruption".