Section 5(7) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(7)The reference to the "board of directors" in clause (a) of sub-section (2) of section 6 of the Act, shall mean and include,-(a)the individual himself or herself including a sole proprietor of a proprietorship firm;(b)the karta in case of a Hindu Undivided Family (HUF);(c)the board of directors in case of a company registered under the [***]; [Omitted 'Companies Act, 1956' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.](d)in case of a corporation established by or under any Central, State or Provincial Act [***] [Omitted 'or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956)' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] or an association of persons or a body of individuals, whether incorporated or not, in India or outside India or anybody corporate incorporated by or under the laws of a country outside India or a cooperative society registered under any law relating to cooperative societies or a local authority, the person or the body so empowered by the legal instrument that created the said bodies;(e)in the case of a firm, the partner(s) so authorized;(f)in the case of any other artificial juridical person not falling within any of the preceding sub- clauses, by that person or by some other person competent to act on his behalf.
