Section 31(3)(b) in The Monopolies And Restrictive Trade Practices Act, 1969
(b)prohibiting the undertaking from resorting to any act or practice or from pursuing any commercial policy which prevents or lessens, or is likely to prevent or lessen, competition in the [production, storage, supply] [Substituted by Act 30 of 1984, Section 24, for " production, supply" (w.e.f. 1.8.1984). ] or distribution of any goods or provision of any services;