Section 20(4) in The Competition Commission of India (General) Regulations, 2009
(4)[The report of the Director General shall contain his findings together with all the evidences or documents or statements or analyses collected during the investigation] [Substituted 'The report of the Director General shall contain his findings on each of the allegations made in the information or reference, as the case may be, together with all evidences or documents or statements or analyses collected during the investigation' by Notification No. L-3(2)/Regln-Gen. (Amdt.)/2020/CCI, dated 6.2.2020.].
