Section 18(1A) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
(1A)[ The Director General may review the usage and implementation of the tariff rate quota for any modification.] [Inserted by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).]
