Section 12(3)(a) in The Monopolies And Restrictive Trade Practices Act, 1969

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(a) in The Monopolies And Restrictive Trade Practices Act, 1969

(a)to produce before, and allow to be examined and kept by, an officer of the Commission specified in this behalf, such books, accounts or other documents in the custody or under the control of the person so required as may be specified or described in the requisition, being documents relating to any trade practice, the examination of which may be required for the purposes of this Act; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(3)(a) in The Monopolies And Restrictive Trade Practices Act, 1969