(2)The Director General shall have all the powers as are conferred upon the Commission under sub-section (2) of section 36.[(3) Without prejudice to sub-section (2), it shall be the duty of all officers, other employees and agents of a party which are under investigation -(a)to preserve and to produce all information, books, papers, other documents and records of, or relating to, the party which are in their custody or power to the Director General or any person authorised by it in this behalf; and(b)to give all assistance in connection with the investigation to the Director General.
