Section 2(1)(b) in The Competition Commission of India (Lesser Penalty) Regulations, 2009

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Union of India - Subsection

Section 2(1)(b) in The Competition Commission of India (Lesser Penalty) Regulations, 2009

(b)[ "applicant" means an enterprise, as defined in clause (h) of section 2 of the Act , who is or was a member of a cartel and includes an individual who has been involved in the cartel on behalf of an enterprise, and submits an application for lesser penalty to the Commission.] [Substituted by Notification No. L-3(4)/Reg-L.P./2017-18/CCI, dated 8.8.2017, (w.e.f. 13.8.2009).]

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Union of India - Subsection

Section 2(1)(b) in The Competition Commission of India (Lesser Penalty) Regulations, 2009