Section 35(9) in The Competition Commission of India (General) Regulations, 2009
(9)The Commission or the Director General, as the case may be, may also consider the following while arriving at a decision regarding confidentiality.-(a)the extent to which the information is known to outside public;(b)the extent to which the information is known to the employees, suppliers, distributors and others involved in the party's business;(c)the measures taken by the party to guard the secrecy of the information;(d)the ease or difficulty with which the information could be acquired or duplicated by others.
