Section 27(5)(iii) in The Monopolies And Restrictive Trade Practices Act, 1969

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Union of India - Subsection

Section 27(5)(iii) in The Monopolies And Restrictive Trade Practices Act, 1969

(iii)upon its own knowledge or information, if it is of opinion that the continuance of inter-connection of an undertaking (hereafter in this section referred to as the principal undertaking) with any other undertaking is detrimental to-

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Union of India - Subsection

Section 27(5)(iii) in The Monopolies And Restrictive Trade Practices Act, 1969