Section 39 in The Competition Commission of India (General) Regulations, 2009
39. Continuation of proceedings after death of a party or adjudication of a party as insolvent.
- Where a party to a proceeding in an ordinary meeting of the Commission dies or is adjudged insolvent or, in the case of a company, being wound up, the proceeding shall not abate and may be continued by or against the executor, administrator or other legal representative of the parties or by or against the assignee, receiver or liquidator, as the case may be.
