Section 14(1) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(1)The notice filed under regulation 5 or regulation 8 of these regulations shall not be valid [unless it is complete and] [Substituted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] in conformity with these regulations.
