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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(c) in The Monopolies And Restrictive Trade Practices Act, 1969

(c)wilfully alters, suppresses or destroys any document which is required to be furnished as aforesaid, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.