Section 19(2) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(2)[ Before the Commission forming an opinion under sub-section (1) of section 29 of the Act, the parties to the combination may offer modification to the combination and on that basis, the Commission may approve the proposed combination under sub-section (1) of section 31 of the Act:Provided that where modification is offered by the parties to the combination, the additional time, not exceeding fifteen days, needed for evaluation of the offered modification, shall be excluded from the period provided in sub-regulation (1) of this regulation, sub-section (2A) of section 6 of the Act and sub-section (11) of section 31 of the Act.] [Substituted by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.]
