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[Cites 0, Cited by 0] [Section 27(5)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(5)(d) in The Monopolies And Restrictive Trade Practices Act, 1969

(d)the public interest, inquire,] [as to whether it is expedient in the public interest to make an order for the severance of such inter-connection on one or more of the grounds aforesaid, and the Commission may, after such hearing as it thinks fit, report to the Central Government its opinion thereon and shall, where it is of opinion that the severance of the inter-connection of the principal undertaking with any other undertaking ought to be made, include in its report a scheme with respect to such severance, providing therein for the matters specified in sub-section (2). [Inserted by Act 30 of 1984, Section 22 (w.e.f. 1.8.1984). ]