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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3)(i) in The Monopolies And Restrictive Trade Practices Act, 1969

(i)for the agreement or any part of the agreement to be excluded from the provisions of this Chapter relating to the registration on the ground that the agreement or part thereof has no substantial economic significance, or