Section 24(3) in The Competition Commission of India (General) Regulations, 2009
(3)On an application made by a party, admitted to the proceedings under subregulation (1) or sub-regulation (2), the Secretary shall furnish to the person or enterprise, as the case may be, joined or substituted as parties, copies of such documents previously filed in the matter by other parties as may be decided by the Commission within ten days of the order.
