Section 42(4)(a) in The Monopolies And Restrictive Trade Practices Act, 1969

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Union of India - Subsection

Section 42(4)(a) in The Monopolies And Restrictive Trade Practices Act, 1969

(a)order the person or, as the case may be, the association to furnish those particulars to the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] within such time as may be specified in the order, or

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Union of India - Subsection

Section 42(4)(a) in The Monopolies And Restrictive Trade Practices Act, 1969