Section 2(iii) in The Monopolies And Restrictive Trade Practices Act, 1969
(iii)[ an undertaking which, by itself or alongwith inter-connected undertakings, produces, supplies, distributes or otherwise controls not less than one-fourth of the total goods that are produced, supplied or distributed in India or any substantial part thereof; or] [Substituted by Act 58 of 1991, Section 2, for sub-Clause (iii) (w.r.e.f. 27.9.1991). ]
