Section 15(4) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017
(4)No bilateral safeguard measure under these rules shall be applied again to the import of an originating good that has previously been subject to such bilateral safeguard measure for a period of one year from the date of expiry of the bilateral safeguard measure and the duration of such bilateral safeguard measure shall be less than the duration of the previous bilateral safeguard measure on the same good.
