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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

Union of India - Subsection

Section 48A(2) in The Competition Act, 2002

(2)An application under sub-section (1) may be submitted at any time after the receipt of the report of the Director General under sub-section (4) of section 26 but prior to such time before the passing of an order under section 27 or section 28 as may be specified by regulations.