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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Monopolies And Restrictive Trade Practices Act, 1969

(3)Every person authorised to function as the Registrar of agreements and every Additional, Joint, Deputy or Assistant Director-General shall exercise his powers, and discharge his functions, subject to the general control, supervision and direction of the Director-General.