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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4)(a) in The Competition Act, 2002

(a)to produce before the Director General or the Secretary or an officer authorised by it, such books or other documents in the custody or under the control of such person so directed as may be specified or described in the direction, being documents relating to any trade, the examination of which may be required for the purposes of this Act;