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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(4)The details of the combination to be published under sub-regulation (2) shall, also be hosted by the parties on the websites of their respective enterprises not later than the time specified in sub-regulation (1).