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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Competition Commission of India (Lesser Penalty) Regulations, 2009

(f)"designated authority" means an officer of the Commission who is authorized by the Chairperson to function as such, for the purpose of these regulations;