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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1)(f) in The Competition Commission of India (General) Regulations, 2009

(f)not being covered under any of the situations mentioned in clauses (a) to (e), if his or her evidence is considered necessary in the interest of justice.