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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(b) in India-Korea Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(b)increase the rate of customs duty on the originating good to a level not to exceed the lesser of:
(i)the Most Favoured Nation applied rate of customs duty on the originating good in effect at the time when the bilateral safeguard measure is taken; and
(ii)the Most Favoured Nation applied rate of customs duty on the originating good in effect on the day immediately preceding the date of entry into force of the Trade Agreement.