Section 25(4) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(4)If the parties to the combination fail to accept the modification proposed by the Commission within the time referred to in sub-section (6) of section 31 of the Act or within a further period referred to in sub-section (8) of section 31 of the Act, the combination shall be deemed to have an appreciable adverse effect on competition and be dealt with in accordance with the provisions of the Act.
