Section 14(7)(p) in The Competition Commission of India (General) Regulations, 2009

[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

(p)To compile and preserve record of any proceeding during an ordinary meeting including:-

(i)the chronology of events;

(ii)the initiating document;

(iii)the notice of the meeting;

(iv)report of the Director General, if any;

(v)opinion of expert, if any;

(vi)any interim order made;

(vii)all documentary evidence filed;

(viii)the transcript, if any, of the oral evidence given;

(ix)the final order or decision of the Commission;

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