Section 11(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)[ The Director-General may, upon his own knowledge or information or on a complaint made to him, make, or cause to be made, a preliminary investigation in such manner as he may think fit to enable him to satisfy himself as to whether or not an application should be made by him to the Commission under ] [Substituted by Act 30 of 1984, Section 8, for Section 11 (w.e.f. 1.8.1984). ][* * *] [ The words " sub-Clause (iii) of Clause (a) of" omitted by Act 58 of 1991, Section 4 (w.r.e.f. 27.9.1991).][section 10.
