Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Monopolies And Restrictive Trade Practices Act, 1969

(5)The conditions of service of the Director-General or any Additional, Joint, Deputy or Assistant Director-General or of any member of the staff of the Commission shall not be varied to his disadvantage after his appointment.]