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Monopolies and Restrictive Trade Practices Act, 1969 13B. Power to punish for contempt The Commission shall have, and exercise, the same jurisdiction, powers and authority in respect of contempt of itself as a High Court has and may exercise and, for this purpose, the provisions of the Contempt of Courts Act, 1971 (70 of 1971) shall have effect subject to the modifications that- (a) the reference therein to a High Court shall be construed as including a reference to the Commission; (b) the reference to the Advocate-General in section 15 of the said Act shall be construed as a reference to such Law Officer as the Central Government may, by notification in the Official Gazette, specify in this behalf.]    |
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