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[Cites 0, Cited by 1] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5) in The Competition Act, 2002

(5)The additional or other information called for by the Commission shall be furnished by the parties referred to in sub-section (4) [within ten days] from the expiry of the period specified in sub-section (4).[(6) After receipt of all information, the Commission shall proceed to deal with the case in accordance with the provisions contained in section 29A or section 31, as the case may be.