Section 25(3) in The Competition Commission of India (General) Regulations, 2009
(3)The application referred to in sub-regulation (1) shall contain.-(a)legal name of the person or the enterprise making the request;(b)address in India for service of notice or documents;(c)telephone number, facsimile number and electronic mail address, if available;(d)the mode of service of notice or documents to be used;(e)a concise statement of the matters in issue in the proceedings which affect the person or the enterprise making the request;(f)documents or affidavits or evidence in support of the statement, with a list thereof.
