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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(a)to investigate whether increased imports of an originating good into India have caused or are threatening to cause serious injury to a domestic industry as a result of reduction or elimination of a customs duty under the Trade Agreement;