36E.
POWER RELATING TO RESTRICTIVE TRADE PRACTICES MAY BE EXERCISED OR PERFORMED IN RELATION TO
UNFAIR TRADE PRACTICES.
Without prejudice to the provisions of section 12A, section 12B and section 36D, the
Commission, Director General or any other person authorised in this behalf by the
Commission or Director General, may exercise, or perform, in relation to any unfair trade
practice, the same power of duty which it or he is empowered, or required, by or under
this Act to exercise, or perform, in relation to a restrictive trade practice. |
