Section 5(4) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(4)Where in the course of inquiry, it is found by the Commission that it requires additional information, the Commission may direct the parties to the combination to file such additional information:Provided that the time taken by the parties to the combination in filing such additional information shall be excluded from the period provided in [sub-section (2A) of section 6 of the Act,] [Inserted by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] sub-section (11) of section 31 of the Act and sub-regulation (1) of regulation 19 of these regulations.
