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The Competition Act, 2002 38. Rectification of orders.- 1. With a view to rectifying any mistake apparent from the record, the Commission may amend any order passed by it under the provisions of this Act. 2. Subject to the other provisions of this Act, the Commission may make- a. an amendment under sub-section (1) of its own motion; b. an amendment for rectifying any such mistake which has been brought to its notice by any party to the order. Explanation.- For the removal of doubts, it is hereby declared that the Commission shall not, while rectifying any mistake apparent from record, amend substantive part of its order passed under the provisions of this Act.    |
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