Section 13(1) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(1)The duly filled in and verified notice under regulation 5 or regulation 8 of these regulations along with [one copy] [Substituted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] and an electronic version thereof shall be delivered to the Commission at the address published on its official website.[Provided that if the parties to the combination request confidentiality of information or document(s) under sub-regulation (1) of regulation 30 of these regulations, such request may be filed as per the procedure laid down in the Competition Commission of India (General) Regulations, 2009, along with a duly filled in public version of the notice and an electronic version thereof.] [Inserted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.]
