Section 6(2) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(2)The duly filled in and verified Form III, along with [one copy] [Substituted 'two copies' by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] and electronic version thereof, shall be delivered to the Commission at the address published on its official website.
