Section 36(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)Any party to an agreement required to be registered under section 35 may apply to the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).]-(i)for the agreement or any part of the agreement to be excluded from the provisions of this Chapter relating to the registration on the ground that the agreement or part thereof has no substantial economic significance, or(ii)for inclusion of any provision of the agreement in the special section, and the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] shall dispose of the matter in conformity with any general or special directions issued by the Commission in this behalf.[PART B] [ Inserted by Act 30 of 1984, Section 30 (w.e.f. 1.8.1984).] Unfair trade practices
