Section 23(3) in The Competition Commission of India (General) Regulations, 2009
(3)Eight copies of each document referred to in sub-regulation (1), in addition to a soft copy in document format, wherever possible, shall be filed:Provided that the Secretary may, through public announcement, increase or decrease the number of copies depending on the number of Members of the Commission and the number of parties to the proceedings:Provided further that the Secretary may, through public announcement, vary the format in which the soft copy is to be filed.
