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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(2)The Director General shall also give his recommendation regarding the bilateral safeguard measure which would be adequate to prevent or remedy serious injury and to facilitate adjustment.