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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4)(b) in The Competition Act, 2002

(b)to furnish to the Director General or the Secretary or any other officer authorised by it, as respects the trade or such other information as may be in his possession in relation to the trade carried on by such person, as may be required for the purposes of this Act.]