Section 19 in The Monopolies And Restrictive Trade Practices Act, 1969
19. Orders of the Commission to be noted in the register .-The Commission shall cause an authenticated copy of every order made by it in respect of a restrictive trade practice, [or an unfair trade practice, as the case may be,] to be forwarded to the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] who shall have it recorded in such manner as may be prescribed.
