Section 37(4) in The Monopolies And Restrictive Trade Practices Act, 1969
(4)Notwithstanding anything contained in this Act, if the Commission, during the course of an inquiry under sub-section (1), finds that [the owner of any undertaking is indulging in monopolistic trade practices], it may, after passing such orders under sub-section (1) or sub-section (2) with respect to the restrictive trade practices as it may consider necessary, submit the case alongwith its findings thereon to the Central Government [* * *] [ The words " with regard to any monopolistic trade practice" omitted by Act 30 of 1984, Section 31 (w.e.f. 1.8.1984).] for such action as that Government may take under section 31.
