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

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

Union of India - Subsection

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

(j)"reference" means a reference-

(i)received in the Commission from the Central Government or a State Government or a statutory authority under clause (b) of subsection (1) of section 19 of the Act, or

(ii)received in the Commission from a statutory authority under section 21 of the Act for opinion, or

(iii)sent to a statutory authority for opinion by the Commission under section 21A of the Act, or

(iv)received in the Commission from the Central Government or a State Government for opinion under sub-section (1) of section 49 of the Act.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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