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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(d) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011

(d)any claim respecting any property, in relation to which a recovery certificate has been issued, arising after the date of the demand notice shall be void as against any demand contained in the recovery certificate;