Section 41(2)(a) in The Competition Act, 2002

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Union of India - Subsection

Section 41(2)(a) in The Competition Act, 2002

(a)to preserve and to produce all information, books, papers, other documents and records of, or relating to, the party which are in their custody or power to the Director General or any person authorised by it in this behalf; and

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Union of India - Subsection

Section 41(2)(a) in The Competition Act, 2002