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[Cites 0, Cited by 2] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Competition Act, 2002

(2)The Commission shall prepare once in every year, in such form and at such time as may be prescribed, an annual report giving a true and full account of its activities during the previous year and copies of the report shall be forwarded to the Central Government.