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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(3)(c) in The Monopolies And Restrictive Trade Practices Act, 1969

(c)treats a dealer, in spite of a contract with such dealer for the supply of goods, in a manner less favourable than that in which he normally treats other dealers in respect of time or methods of delivery or other matters arising in the performance of the contract.