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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Competition Commission of India (General) Regulations, 2009

(2)Where during an inquiry, the Commission has passed interim order, referred to in sub-regulation (1),it shall hear the party against whom such an order has been made thereafter, as soon as possible.