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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(5) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(5)The Secretary shall communicate to the parties to the combination, the decision of the Commission under sub-regulation (1) or (2) or (3) or (4) within seven days of such decision.