Section 7 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
7. Belated notice.
- Where a notice filed in Form I or Form II under sub-regulations (2) or (3) of regulation 5 of these regulations is received in the Commission beyond the time limit mentioned in sub- section (2) of section 6 of the Act, the Commission may, without prejudice to other provisions including that of section 43A of the Act, admit such notice.
