Section 16(1) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
(1)The [measure] [Substituted 'duty' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] levied under rule 12 shall be only for such period of time as may be necessary to prevent or remedy serious injury and to facilitate [***] [Omitted 'positive' by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).] adjustment.
