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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(iii) in The Customs Tariff (Identification and Assessment of Safeguard Duty) Rules, 1997

(iii)a summary statement of the facts on which the allegation of serious injury or threat of serious injury is based;