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[Cites 0, Cited by 0] [Section 53M(4)] [Section 53M] [Entire Act]

Union of India - Subsection

Section 53M(4)(b) in The Competition Act, 2002

(b)enquiry to be conducted under sub-section (3) shall be for the purpose of determining the eligibility and quantum of compensation due to a person applying for the same, and not for examining afresh the findings of the Commission or the Appellate Tribunal [or the Supreme Court,] on whether any violation of the Act has taken place.