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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(7)(o) in The Competition Commission of India (General) Regulations, 2009

(o)to dispose of all matters relating to the service of notices or other related processes, applications for issue of fresh notice or for extending the time for or ordering a particular method of service on a party including a substituted service by publication of notice by way of advertisement in the newspaper or putting it on the website, as the case may be;