Section 35(2)(e) in The Competition Act, 2002

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Union of India - Subsection

Section 35(2)(e) in The Competition Act, 2002

(e)requisitioning, subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), any public record or document or copy of such record or document from any office.

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Union of India - Subsection

Section 35(2)(e) in The Competition Act, 2002