Section 54 in The Monopolies And Restrictive Trade Practices Act, 1969
54. Power of Central Government to impose conditions, limitations and restrictions on approvals, etc., given under the Act .-(1) The Central Government may, while-
(a)according any approval, sanction, permission, confirmation or recognition, or(b)giving any direction or issuing any order, or(c)granting any exemption, under this Act in relation to any matter, impose such conditions, limitations or restrictions as it may think fit.[* * *](3)If any condition, limitation or restriction imposed by the Central Government under sub-section (1) [* * *] [ The words brackets and figure " or any term of scheme of finance, as modified under sub-Section (2)" omitted by Act 58 of 1991, Section 24 (w.r.e.f. 27.9.1991).] is contravened, the Central Government may rescind or withdraw the approval, sanction, permission, confirmation, rocognition, direction order or exemption made or granted by it.
