Section 65(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)Any person may, upon the payment of such fee, not exceeding rupee one, for every one hundred words, as may be prescribed, require the [Director-General] to supply to him a copy of, or extract from, any particulars entered or filed in the register, other than the special section, certified by the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] to be a true copy or extract.
