Section 9(2) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(2)In case the enterprise is being acquired without its consent, the acquirer shall furnish such information as is available to him, in Form I or Form II, as the case may be, relating to the enterprise being acquired:Provided that all information required to be filed, relating to the enterprise being acquired shall be filed with the Commission within fifteen days from filing of the notice and in case the acquirer is not in a position to furnish all the required information in Form I or Form II, as the case may be, relating to the enterprise being acquired, the Commission may direct the enterprise being acquired to furnish such information as it deems fit and the time taken by the parties to the combination or the acquired enterprise, as the case may be, in furnishing the required information including document(s) shall be excluded from the period provided in [sub-section (2A) of section 6 of the Act,] [Inserted by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] sub-section (11) of section 31 of the Act and sub-regulation (1) of regulation 19 of these regulations.
