Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act] Union of India - Subsection Section 14(7)(d) in The Competition Commission of India (General) Regulations, 2009 (d)to point out defects in such information(s), references, applications or documents to the parties requiring them to rectify such defects;