Section 61 in The Monopolies And Restrictive Trade Practices Act, 1969
61. Power of the Central Government to require the Commission to submit a report .-The Central Government may at any time require the Commission to submit to it a report on the general effect on the public interest of such trade practices as, in the opinion of that Government, either constitute or contribute to monopolistic or [restrictive or unfair trade practices] or concentration of economic power to the common detriment.
