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[Cites 0, Cited by 1] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Monopolies And Restrictive Trade Practices Act, 1969

(3)For the purpose of conducting the preliminary investigation under sub-section (1), or sub-section (2), as the case may be, the Director-General or any other person making the investigation shall have the same powers as may be exercised by an Inspector under sub-section (2) of section 44.