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[Cites 0, Cited by 3] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Competition Act, 2002

(3)The Commission may invite any person or member of the public, affected or likely to be affected by the said combination, to file his written objections, if any, before the Commission [within ten days] from the date on which the details of the combination were published under sub-section (2).