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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

Union of India - Subsection

Section 48A(3) in The Competition Act, 2002

(3)The Commission may, after taking into consideration the nature, gravity and impact of the contraventions, agree to the proposal for settlement, on payment of such amount by the applicant or on such other terms and manner of implementation of settlement and monitoring as may be specified by regulations.