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[Cites 0, Cited by 36] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(6) in The Competition Act, 2002

(6)All investigations or proceedings, other than those relating to unfair trade practices, pending before the Director General of Investigation and Registration on or before the commencement of this Act shall, on such commencement, stand transferred to the Competition Commission of India, and the Competition Commission of India may conduct or order for conduct of such investigation or proceedings in the manner as it deems fit.