Section 5(3) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017
(3)The Director General shall also provide a copy of the application referred to in sub-rule (1) of rule 4 to -(a)the Central Government in the Ministry of Commerce and Industry;(b)the concerned trade associations or the known exporters of the originating good, the increased import of which has been alleged to cause or threaten to cause serious injury to the domestic industry; and(c)the Government of Malaysia; and(d)any other interested party upon request in writing.
