Section 36 in The Monopolies And Restrictive Trade Practices Act, 1969
36. Keeping the register .-(1) For the purposes of this Act, the [Director-General] shall keep a register in the prescribed form and shall enter therein the prescribed particulars as regards agreements subject to registration.
(2)The [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] shall provide for the maintenance of a special section of the register for the entry or filling in that section of such particulars as the Commission may direct, being-(a)particulars containing information, the publication of which would, in the opinion of the Commission, be contrary to the public interest;(b)particulars containing information as to any matter being information the publication of which, in the opinion of the Commission, would substantially damage the legitimate business interests of any person.(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
