Section 65 in The Monopolies And Restrictive Trade Practices Act, 1969
65. Inspection of, and extracts from, the register .-(1) The register, other than the special section, shall be open to public inspection during such hours and subject to the payment of such fees, not exceeding rupees twenty five, as may be prescribed.
(2)Any person may, upon the payment of such fee, not exceeding rupee one, for every one hundred words, as may be prescribed, require the [Director-General] to supply to him a copy of, or extract from, any particulars entered or filed in the register, other than the special section, certified by the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] to be a true copy or extract.(3)A copy of, or extract from, any document entered or filed in the register certified under the hand of the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] or any officer authorised to act in this behalf shall, in all legal proceedings, be admissible in evidence as of equal validity with the original.
