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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011

(1)The Commission may from time-to-time authorise any of its officers to function as recovery officer for the purposes of these regulations, to recover the penalties in the manner specified under these regulations.