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[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

Union of India - Subsection

Section 46A(1)(a) in The Competition Commission of India (General) Regulations, 2009

(a)The Advocate shall not be allowed to accompany such person, unless a request in writing accompanied by a Vakalatnama or Power of Attorney is duly submitted to the DG, prior to commencement of the proceedings.