(2)The Director General shall forward a copy of the public notice to -(a)the Central Government in the Ministry of Commerce and Industry and other Ministries concerned, as he deems fit;(b)the concerned trade associations or known exporters of the originating good, the increased imports of which have been alleged to cause or threaten to cause serious injury to the domestic industry;(c)the Government of Japan; and(d)other interested parties, as he deems fit.
