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[Cites 0, Cited by 0] [Section 116(6)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(6)(ii) in Finance Act, 2020

(ii)such article is either cleared as such into the domestic tariff area or used in the manufacture of any goods that are cleared into the domestic tariff area, in which case, safeguard measures shall be applied on the portion of the article so cleared or used, as was applicable when it was imported into India.