Section 2(g) in Customs Tariff (Identification and Assessment of Safeguard Measures) Rules, 1997
(g)"Specified Country" means a country or territory which is a member of the World Trade Organisation and includes the country or territory with which the Government of India has an agreement for giving it the most favoured nation treatment;(ga)[ "WTO" means the World Trade Organisation;] [Inserted by Notification No. G.S.R. 77(E), dated 01.2.2021 (w.e.f. 29.7.1997).]
