Section 35(10) in The Competition Commission of India (General) Regulations, 2009
(10)In case the Director General has rejected the request of the party made under sub-regulation (2), the party may approach the Commission for a decision regarding confidential treatment [within a period not exceeding 30 days from the receipt of the order passed by the Director General.] [Inserted by Notification No. L-3(2)/Regln-Gen. (Amdt.)/2019/CCI, dated 20.11.2019.]
