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

Union of India - Subsection

Section 20(2) in The Competition Commission of India (General) Regulations, 2009

(2)The Commission shall direct the Director General to submit a report within such time as is reasonable to collect relevant data, record statements, afford opportunity for cross-examination of witnesses and to carry out other necessary analysis in the circumstances of the particular case.