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[Cites 0, Cited by 3] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The Competition Act, 2002

(4)The Director General may require any person other than a party referred to in sub-section (3) to furnish such information or produce such books, papers, other documents or records before it or any person authorised by it in this behalf if furnishing of such information or the production of such books, papers, other documents or records is relevant or necessary for the purposes of its investigation.