Section 13 in The Competition Commission of India (General) Regulations, 2009
13. Procedure for filing of information or reference in electronic form.
- Subject to the provisions of regulation 12, information or a reference to the Commission may be sent by a person or an enterprise to the Secretary in an electronic form duly authenticated with digital signature by the subscriber as and when so desired by the Commission through a public notice.Explanation.- For the purpose of this regulation.-(a)"digital signature" means the digital signature as defined under clause (p) of section 2 of the Information Technology Act, 2000 (21 0f 2000);(b)"electronic form" with reference to an information or a document means the electronic form as defined under clause (r) of section 2 of the Information Technology Act, 2000 (21 0f 2000);(c)"subscriber" means the subscriber as defined under clause (zg) of section 2 of the Information Technology Act, 2000 (21 of 2000).
