Section 31(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)If as a result of such inquiry, the Commission makes a finding to the effect that, having regard to the economic conditions prevailing in the country and to all other matters which appear in particular circumstances to be relevant, the trade practice operates or is likely to operate against the public interest, [it shall make a report to the Central Government as to its findings thereon and on receipt of such report,] [ Inserted by Act 30 of 1984, Section 24 (w.e.f. 1.8.1984).] the Central Government may, notwithstanding anything contained in any other law for the time being in force, pass such orders as it may think fit to remedy or prevent any mischiefs which result or may result from such trade practice.[(2-A) If any such report contains a finding of the Commission to the effect that the owner of any undertaking is, or, the owners of two or more undertakings are, indulging in any monopolistic trade practice, or that monopolistic trade practice prevails in respect of any goods or services, and the Central Government is satisfied that it is necessary to take steps to remedy or prevent any mischiefs which result or may result from such monopolistic trade practice, and that such monopolistic trade practice does not fall within any of the exceptions specified in section 32, it may, notwithstanding anything contained elsewhere in this Act or in any other law for the time being in force, make such orders as it may think fit,-(a)prohibiting the owner of the concerned undertaking or the owners of the concerned undertakings, as the case may be from continuing to indulge in such monopolistic trade practice, or(b)prohibiting the owners of any class of undertakings or undertakings generally, from continuing to indulge in any monopolistic trade practices in relation to such goods or services, andmay also make such other orders as it may think fit to remedy or prevent any mischief which results, or may result, from the continuation of monopolistic trade practices in relation to the goods and services aforesaid.] [ Inserted by Act 30 of 1984, Section 24 (w.e.f. 1.8.1984).]
