Section 8(1) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(1)Where the parties to a combination fail to file notice under sub-section (2) of section 6 of the Act, the Commission may under sub-section (1) of section 20 of the Act, upon its own knowledge or information relating to such combination, inquire into whether such a combination has caused or is likely to cause an appreciable adverse effect on competition within India.
