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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in India-Japan Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(a)evidence of -
(i)increased imports of the originating good;
(ii)serious injury or threat of serious injury to the domestic industry;
(iii)a causal link between imports of the originating good and the alleged serious injury or threat of serious injury; and
(iv)the reduction or elimination of a customs duty under the Trade Agreement being a cause which contributes significantly to the increase in imports of the originating good and such increase in imports constitutes a substantial cause of serious injury to domestic industry: