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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002

(4)to recommend, -
(i)the amount of duty which if levied would be adequate to remove the "market disruption" or "threat of market disruption" to the domestic industry;
(ii)the duration of levy of safeguard duty under section 8C of the Act;