Section 11(4) in The Monopolies And Restrictive Trade Practices Act, 1969
(4)Any order or requisition made by a person making an investigation under sub-section (1), or sub-section (2), shall be enforced in the same manner as if it were an order or requisition made by an Inspector appointed under section 240 or section 240-A of the Companies Act, 1956 (1 of 1956), and any contravention of such order or requisition shall be punishable in the same manner as if it were an order or requisition made by an Inspector appointed under the said section 240 or section 240-A.] [Substituted by Act 30 of 1984, Section 8, for Section 11 (w.e.f. 1.8.1984). ]
