Section 4(4)(i) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002

[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

(i)the amount of duty which if levied would be adequate to remove the "market disruption" or "threat of market disruption" to the domestic industry;

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