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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011

(c)"demand notice" means a notice issued by the Commission to an enterprise from whom any penalty is recoverable under the Act;