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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(7)(t) in The Competition Commission of India (General) Regulations, 2009

(t)to file complaint before the Chief Metropolitan Magistrate, Delhi for noncompliance with the orders or directions of the Commission under subsection (3) of section 42 of the Act , if so directed by the Commission.