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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(c) in The Competition Commission of India (General) Regulations, 2009

(c)admit the entries in the books of account, including those maintained in an electronic form, regularly kept in the course of business, including entries in any public or other official book, register or record or an electronic record, made by a public servant in the discharge of his official duty, or by any other person in performance of a duty specially enjoined by the law of the country in which such book, register or record or an electronic record is kept, as documentary evidence;