Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 21] [Entire Act] Union of India - Subsection Section 21(3) in The Competition Act, 2002 (3)All questions which come up before any meeting of the Commission shall be decided by a majority of the Members present and voting, [***]:Provided that the quorum for such meeting shall be three Members.]
