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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

Union of India - Subsection

Section 48A(5) in The Competition Act, 2002

(5)If the Commission is of the opinion that the settlement offered under sub-section (1) is not appropriate in the circumstances or if the Commission and the party concerned do not reach an agreement on the terms of the settlement within such time as may be specified by regulations, it shall, by order, reject the settlement application and proceed with its inquiry under section 26.