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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011

(h)"penalty recovery register" means the register as set out in Form IV appended to these regulations containing all the details of the penalties imposed by the Commission;