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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Competition Appellate Tribunal (Procedure) Regulations, 2011

(i)"party" means a person who files an application or who prefers an appeal before the Tribunal and includes respondent to such application or appeal, as the case may be;