Section 11(2) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017
(2)No bilateral safeguard measure under these rules may be imposed in respect of a good on which actions under sub-section (1) of section 8B of the Customs Tariff Act, 1975 (51 of 1975) is in place and in the event of a safeguard duty being imposed in respect of a good under sub-section (1) of section 8B of the Customs Tariff Act,1975 (51 of 1975), any existing bilateral safeguard measure which has been imposed under these rules in respect of that good shall be terminated prior to the imposition of the action under the sub-section (1) of section 8B of the Customs Tariff Act,1975 (51 of 1975).
