Section 2(1)(f) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)"Income-tax authority" means an authority as defined in section 116 of the Income-tax Act, 1961 (43 of 1961);

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