Section 36(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)The [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] shall provide for the maintenance of a special section of the register for the entry or filling in that section of such particulars as the Commission may direct, being-(a)particulars containing information, the publication of which would, in the opinion of the Commission, be contrary to the public interest;(b)particulars containing information as to any matter being information the publication of which, in the opinion of the Commission, would substantially damage the legitimate business interests of any person.
