Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(a) in The Safeguard Measures (Quantitative Restrictions) Rules, 2012 (a)to investigate the existence of serious injury or threat of serious injury to domestic industry as a consequence of increased import of a goods into India;
