Section 45(1)(c) in The Competition Act, 2002

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Union of India - Subsection

Section 45(1)(c) in The Competition Act, 2002

(c)the disclosure made is not vital, and thereupon such producer, seller, distributor, trader or service provider may be tried for the contravention with respect to which the lesser penalty was imposed and shall also be liable to the imposition of penalty to which such person has been liable, had lesser penalty not been imposed.

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Union of India - Subsection

Section 45(1)(c) in The Competition Act, 2002