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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Monopolies And Restrictive Trade Practices Act, 1969

(2)The Director-General may, by written order, authorise one of the Additional, Joint, Deputy or Assistant Directors General to function as the Registrar of agreements subject to registration under this Act.