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Monopolies and Restrictive Trade Practices Act, 1969 54. Power of Central Government to impose conditions, limitations and restrictions on approvals, etc. given under the Act (1) The Central Government may, while- (a) according any approval, sanction, permission, confirmation or recognition, or (b) giving any direction or issuing any order, or (c) granting any exemption, under this Act in relation to any matter, impose such conditions, limitations or restrictions as it may think fit. (2) [Omitted by Act No. 58 of l991, w.e.f. 27th. September, 1991] (3) If any condition limitation or restriction imposed by the Central Government under sub-section (1) 58[* * *], is contravened the Central Government may rescind or withdraw the approval, sanction, permission, confirmation, recognition, direction, order or exemption made or granted by it.    |
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