Section 31(4)(a) in The Monopolies And Restrictive Trade Practices Act, 1969

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Union of India - Subsection

Section 31(4)(a) in The Monopolies And Restrictive Trade Practices Act, 1969

(a)the owner of any undertaking or the owners of undertakings of any class, as the case may be, shall, within, thirty days from the date of receipt of such order (or within such further time as the Central Government may, on sufficient cause being shown, allow) communicate to the Central Government his or their compliance with the order; and

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Union of India - Subsection

Section 31(4)(a) in The Monopolies And Restrictive Trade Practices Act, 1969