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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7)(d) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(d)in case of a corporation established by or under any Central, State or Provincial Act [***] [Omitted 'or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956)' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] or an association of persons or a body of individuals, whether incorporated or not, in India or outside India or anybody corporate incorporated by or under the laws of a country outside India or a cooperative society registered under any law relating to cooperative societies or a local authority, the person or the body so empowered by the legal instrument that created the said bodies;