Section 6A in The Competition Commission of India (Lesser Penalty) Regulations, 2009
6A. [ Inspection of documents. [Inserted by Notification No. L-3(4)/Reg-L.P./2017-18/CCI, dated 8.8.2017, (w.e.f. 13.8.2009).]
- Notwithstanding the confidentiality under regulation 6, the provisions of sub-regulations (1), (3) and (4) of regulation 37 and the provisions of regulation 50 of the Competition Commission of India (General) Regulations, 2009, to the extent they relate to inspection, shall become applicable to the non-confidential version of the information, documents and evidence furnished by the applicant under regulation 5, after the Commission forwards a copy of the report containing the findings of the Director General to the party concerned:Provided that such party shall not disclose the information, documents and evidence so obtained other than for the proceedings under the Act.]
