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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Monopolies And Restrictive Trade Practices Act, 1969

(4)The Central Government may provide the staff of the Commission and may, in addition, make provisions for the conditions of service of the Director-General, Additional, Joint, Deputy or Assistant Director-General and of the members of the staff of the Commission.