Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(iii) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997

(iii)a summary statement of the facts on which the allegation of serious injury or threat of serious injury is based;