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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(a) in India-Japan Comprehensive Economic Partnership Agreement (Bilateral Safeguard Measures) Rules, 2017

(a)the bilateral safeguard measure is necessary to prevent or remedy the serious injury and there is evidence that the domestic industry is adjusting positively, he may recommend to the Central Government for the continued imposition of bilateral safeguard measure;