Section 16(5) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(5)Where the Commission has held a notice to be not valid under sub-regulation (4), the Secretary shall convey the decision of the Commission to the parties to the combination within [seven working days] [Substituted 'seven days' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] of the decision of the Commission,Provided that no additional fee shall be payable if a notice is filed again by the parties to the combination for the same transaction within a period of thirty days from the date of communication of the decision of the Commission.
