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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in The India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017

(a)the bilateral safeguard measure is necessary to prevent or remedy serious injury and there is evidence that the industry is adjusting, he may recommend to the Central Government for the continued imposition of bilateral safeguard measure;