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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

Union of India - Subsection

Section 48A(1) in The Competition Act, 2002

(1)Any enterprise, against whom any inquiry has been initiated under sub-section (1) of section 26 for contravention of sub-section (4) of section 3 or section 4, may, for settlement of the proceeding initiated for the alleged contraventions, submit an application in writing to the Commission in such form and upon payment of such fee as may be specified by regulations.