Allow Cookies!
By using our website, you agree to the use of cookies
Expressing serious concern at India’s ban on Chinese mobile applications, China on Tuesday said that the move was discriminatory, impacted the utilization of Indian creators and possibly violated rules of the World Trade Organisation (WTO).
On Monday, India’s Ministry of data Technology announced a ban on 59 mobile apps travel by Chinese technology companies on privacy and national security grounds. The move Ttook place as India and China are locked during a military stand-off at multiple points on their boundary, which has already caused the severe casualties ever in 45 years. The list of banned Chinese apps includes TikTok and UC Browser which had been downloaded by many Indians.
Chinese foreign ministry spokesperson Zhao Lijian in Beijing immediately gave first response on Tuesday morning stating“The Indian government is responsible to guard the legitimate rights and interests of international investors in India, including business ventures of chinese companies, in light with market principles,”
Stating that practical cooperation between China and India has been interdependent , Zhao stated, “Such a pattern has been artificially undermined and it's not within the interest of the Indian side”.
A few hours later, the Chinese embassy in New Delhi issued a extended , detailed statement.
“India’s measure, selectively and discriminatorily aims at certain Chinese apps on ambiguous and far-fetched grounds, runs against fair and transparent procedure requirements, abuses national security exceptions, and suspects of violating the WTO rules,” said embassy spokesperson Ji Rong.
She stated that the move “also goes against the general trend of international trade and e-commerce, and is not conducive to consumer interests and thus the market competition in India”.
The spokesperson stated that the mobile apps had been “operating strictly in accordance with Indian laws and regulations” and provided “efficient and fast services for Indian consumers, creators and entrepreneurs”.
“The ban will affect not only the use of local Indian workers who support these apps, but also the interests of Indian users and thus the utilization and livelihoods of the many creators and entrepreneurs,” she asserted.
She urged the “Indian side to vary its discriminatory practices, maintain the momentum of China-India economic and trade cooperation, treat all investments and repair providers equally, and make an open, fair and just business environment, while bearing in mind the elemental interests of each side and therefore the overall interests of bilateral relations”.
86540
103860
630
114
59824