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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4)(b) in The Monopolies And Restrictive Trade Practices Act, 1969

(b)the Director-General shall within ninety days from the date of such order (or from the expiry of the further time allowed by the Central Government) inform the Central Government, whether the order made by it has been complied with, and where the Director-General has any reason to believe that any such order has been, or is being, contravened by the owner of any undertaking, he shall inform the Central Government about the particulars of the owner of such undertaking, to enable that Government to take such action, under this Act, as it may think fit.]