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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Monopolies And Restrictive Trade Practices Act, 1969

(2)If the Commission so recommends, the Central Government may, notwithstanding anything contained in any other law for the time being in force, by an order, in writing, direct the division of any trade of the undertaking or of the undertaking or inter-connected undertakings.