Section 56(1)(c) in The Competition Act, 2002

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Union of India - Subsection

Section 56(1)(c) in The Competition Act, 2002

(c)that circumstances exist which render it necessary in the public interest so to do, the Central Government may, by notification and for reasons to be specified therein, supersede the Commission for such period, not exceeding six months, as may be specified in the notification:

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Union of India - Subsection

Section 56(1)(c) in The Competition Act, 2002