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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(j) in The Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011

(j)"recovery officer" means an officer authorised by the Commission to recover the penalty from the enterprise or the 'enterprise in default' as the case may be, as defined under these regulations;