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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1)(c) in The Competition Commission of India (General) Regulations, 2009

(c)who ,being in the service of the Central Government, a State Government or a statutory authority, cannot, in the opinion of the Commission or the Director General, as the case may be, attend without detriment to the public service;