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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(3)Where the parties accept the modification proposed by the Commission under sub- section (3) of section 31 of the Act or the Commission agrees with the amendment submitted by the parties under sub-section (6) of section 31 of the Act, it shall by order, approve the combination.