Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997 (f)"Provisional Duty" means a safeguard duty imposed under sub-section (2) of Section 8B of the Act;
