(3)The Director General shall also provide a copy of the application referred to in sub-rule (1) of rule 4 to -(a)the Central Government in the Ministry of Commerce and Industry;(b)the concerned trade associations or the known exporters of the originating good, the increased imports of which have been alleged to cause or threaten to cause serious injury to the domestic industry; and(c)the Government of the Republic of Korea; and(d)to any other interested party upon request in writing.
