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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(d) in The Competition Commission of India (General) Regulations, 2009

(d)relief sought, if any;
(da)[ Details of litigation or dispute pending between the informant and parties before any court, tribunal, statutory authority or arbitrator in respect of the subject matter of information;] [Inserted by Notification No. L-3(2)/Regln-Gen. (Amdt.)/2019/CCI, dated 20.11.2019.]