Section 35(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)If at any time after the agreement has been registered under this section, the agreement is varied (whether in respect of the parties or in respect of the terms thereof) or determined otherwise than by efflux of time, particulars of the variation or determination shall be furnished to the Director-General within one month after the date of the variation or determination.
