Section 25(1A) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(1A)[ Along with their response to the notice issued under sub-section (1) of section 29 of the Act, the parties to the combination may offer modification to address the prima facie concerns in the said notice and on that basis, the Commission may approve the proposed combination under sub-section (1) of section 31 of the Act:Provided that in such a case, the additional time, not exceeding fifteen days, needed for evaluation of the modification offered, shall be excluded from the period provided in sub-section (2A) of section 6 of the Act, sub-section (2) of section 29 of the Act and subsection (11) of section 31 of the Act.] [Inserted by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.]
