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[Cites 0, Cited by 7] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3) in The Monopolies And Restrictive Trade Practices Act, 1969

(3)No agreement falling within this section shall be subject to registration in accordance with the provisions of this Chapter if it is expressly authorised by or under any law for the time being in force or has the approval of the Central Government or if the Government is a party to such agreement.