32. Acts taking place outside India but having an effect on competition in India. - The Commission shall, notwithstanding that,-
(a)an agreement referred to in section 3 has been entered into outside India; or(b)any party to such agreement is outside India; or(c)any enterprise abusing the dominant position is outside India; or(d)a combination has taken place outside India; or(e)any party to combination is outside India; or(f)any other matter or practice or action arising out of such agreement or dominant position or combination is outside India, have power to inquire [in accordance with the provisions contained in sections 19, 20, 26, [29, 29A and 30] of the Act] into such agreement or abuse of dominant position or combination if such agreement or dominant position or combination has, or is likely to have, an appreciable adverse effect on competition in the relevant market in India [and pass such orders as it may deem fit in accordance with the provisions of this Act.][33. Power to issue interim orders. - Where during an inquiry, the Commission is satisfied that an act in contravention of sub-section (1) of section 3 or sub-section (1) of section 4 or section 6 has been committed and continues to be committed or that such act is about to be committed, the Commission may, by order, temporarily restrain any party from carrying on such act until the conclusion of such inquiry or until further orders, without giving notice to such party, where it deems it necessary.]
