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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Competition Commission of India (General) Regulations, 2009

(e)"Director General" means the Director General appointed under subsection (1) of section 16 of the Act and includes any Additional, Joint, Deputy or Assistant Directors General appointed under that section;