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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4)(b) in The Monopolies And Restrictive Trade Practices Act, 1969

(b)authorise the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] to treat the particulars contained in any document or information in his possession as the particulars relating to the agreement, or