Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(5) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011 (5)The Commission may, at any time, rectify any clerical or arithmetical mistake made in the demand notice.
