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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(a) in The Competition Commission of India (General) Regulations, 2009

(a)thirty days of receiving the intimation in case of an information or reference under clause (b) of sub-section (1) of section 19 of the Act; or