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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(3)In case the parties to the combination fail to file the compliance report under sub- regulation (2), the Secretary shall place the matter of such non-compliance before the Commission for appropriate directions.