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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Monopolies And Restrictive Trade Practices Act, 1969

(2)The provisions of section 240 and section 240-A of the Companies Act, 1956 (1 of 1956), so far as may be, shall apply to an investigation made by an inspector appointed under this section as they apply to an investigation made by the inspector appointed under that Act.