Section 56(1)(b) in The Competition Act, 2002

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Union of India - Subsection

Section 56(1)(b) in The Competition Act, 2002

(b)that the Commission has persistently made default in complying with any direction given by the Central Government under this Act or in the discharge of the functions or performance of the duties imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Commission or the administration of the Commission has suffered; or

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Union of India - Subsection

Section 56(1)(b) in The Competition Act, 2002