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Union of India - Section

Section 8 in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002

8. Determination of "market disruption" or "threat of market disruption".

- The Director General shall determine "market disruption" or "threat of market disruption" to the domestic industry taking into account, inter alia, the principles laid down in Annexure to these rules.