Section 35(12) in The Competition Commission of India (General) Regulations, 2009
(12)If the party is unwilling to make the document or documents or a part or parts thereof public despite the Commission or the Director General having reached a decision that confidential treatment is not warranted, subject to any orders to the contrary that the Commission may pass under section 57 of the Act, such document or documents or part or parts thereof shall be returned to the party and the information contained therein shall be disregarded.
