Section 53M(4)(a) in The Competition Act, 2002

[Cites 0, Cited by 0] [Section 53M(4)] [Section 53M] [Entire Act]

Union of India - Subsection

Section 53M(4)(a) in The Competition Act, 2002

(a)an application may be made for compensation before the Appellate Tribunal only after either the Commission or the Appellate Tribunal on appeal under clause (a) of sub-section (1) of section 53-A [or the Supreme Court on appeal under section 53T] of the Act, has determined in a proceeding before it that violation of the provisions of the Act has taken place, or if provisions of section 42-A or sub-section (2) of section 53-Q of the Act are attracted.

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Union of India - Subsection

Section 53M(4)(a) in The Competition Act, 2002