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

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Union of India - Subsection

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

(g)"Director General" means the Director General as defined in clause (g) of section 2 of the Act;

(ga)[ "Party" includes an enterprise or person define in clauses (h) and (l) of Section 2 of the Act, respectively, against whom inquiry or proceeding is instituted and shall include the Central Government, any State Government or any statutory authority and shall also include any person permitted to join the proceedings;] [Inserted by Notification No. L-3(4)/Reg-L.P./2017-18/CCI, dated 8.8.2017, (w.e.f. 13.8.2009).]

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Union of India - Subsection

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