Section 14(3) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(3)Where the information or document(s) contained in the notice under regulation 5 or regulation 8 of these regulations or any response filed pursuant to these regulations [is incomplete in any respect, the parties to the combination may] [Substituted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] be asked to remove such defect(s) or furnish the required information including document(s).
