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[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

Union of India - Subsection

Section 46A(1)(c) in The Competition Commission of India (General) Regulations, 2009

(c)The Advocate shall not be at a hearing distance and shall not interact, consult, confer or in any manner communicate with the person, during his examination on oath.