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Union of India - Section

Section 17 in The Competition Commission of India (General) Regulations, 2009

17. Preliminary conference.

(1)The Commission may, if it deems necessary, call for a preliminary conference to form an opinion whether a prima facie case exists.
(2)The Commission may invite the information provider and such other person as is necessary for the preliminary conference.
(3)A preliminary conference need not follow formal rules of procedure.