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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
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INQUIRY INTO MONOPOLISTIC OR RESTRICTIVE TRADE PRACTICES BY COMMISSION The Commission may inquiry into - (a) any restrictive trade practice - (i) upon receiving a complaint of facts which constitute such practice from any trade association or from any consumer or a registered consumers' association, whether such consumer is a member of that consumers' association or not, or (ii) upon a reference made to it by the Central Government or a State Government, or (iii) upon an application made to it by the Director General, or (iv) upon its own knowledge or information; (b) any monopolistic trade practice, upon a reference made to it by the Central Government or upon an application made to it by the Director General or upon its own knowledge or information. |
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