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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7)(c) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(c)the board of directors in case of a company registered under the [***]; [Omitted 'Companies Act, 1956' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.]