Section 18 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
18. Mode of service of notice(s), etc.
- Save as otherwise provided in the Act or in these regulations, the service of any notice excluding the notice under sub-section (2) of section 6 of the Act, or intimation to any person or enterprise under these regulations shall be effected in the manner as provided in regulation 22 of the Competition Commission of India (General) Regulations, 2009 or by electronic transmission as considered appropriate by the Commission.
