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[Cites 0, Cited by 3] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Competition Act, 2002

(2)On receipt of a reference under sub-section (1), the statutory authority shall give its opinion, within sixty days of receipt of such reference, to the Commission which shall consider the opinion of the statutory authority, and thereafter give its findings recording reasons therefor on the issues referred to in the said opinion.][22. Meetings of Commission. -