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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Competition Commission of India (General) Regulations, 2009

(5)Eight copies of the report of the Director General, along with a soft copy in document format, shall be forwarded to the Secretary within the time specified by the Commission:Provided that the Secretary may ask for more copies of the report as and when required.