Section 2(1)(i) in The Competition Commission of India (Lesser Penalty) Regulations, 2009

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Union of India - Subsection

Section 2(1)(i) in The Competition Commission of India (Lesser Penalty) Regulations, 2009

(i)"vital disclosure" means full and true disclosure of information or evidence by the applicant to the Commission, which is sufficient to enable the Commission to form a prima-facie opinion about the existence of a cartel or which helps to establish the contravention of the provisions of section 3 of the Act.

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Union of India - Subsection

Section 2(1)(i) in The Competition Commission of India (Lesser Penalty) Regulations, 2009