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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
| 36B.
INQUIRY INTO UNFAIR TRADE PRACTICES BY COMMISSION. The Commission may inquire into any unfair trade practice, - (a) upon receiving a complaint of facts which constitutes 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 (b) upon a reference made to it by the Central Government or a State Government; or (c) upon an application made to it by the Director General; or (d) upon its own knowledge or information. |
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