Section 2(u) in The Monopolies And Restrictive Trade Practices Act, 1969
(u)"trade practice" means any practice relating to the carrying on of any trade, and includes-(i)anything done by any person which controls or affects the price charged by, or the method of trading of, any trader or any class of traders;(ii)a single or isolated action of any person in relation to any trade;(v)[ "undertaking" means an enterprise which is, or has been, or is proposed to be, engaged in the production, storage, supply, distribution, acquisition or control of articles or goods, or the provision of services, of any kind, either directly or through one or more of its units or divisions, whether such unit or division is located at the same place where the undertaking is located or at a different place or at different places. [Substituted by Act 30 of 1984, Section 3, for Clause (v) (w.e.f. 1.8.1984). ]
