Section 3(5)(i) in The Competition Act, 2002

[Cites 0, Cited by 6] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(i) in The Competition Act, 2002

(i)the right of any person to restrain any infringement of, or to impose reasonable conditions, as may be necessary for protecting any of his rights which have been or may be conferred upon him under -

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Union of India - Subsection

Section 3(5)(i) in The Competition Act, 2002