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Monopolies and Restrictive Trade Practices Act, 1969 Foot Notes 1 The Act became effective from 1st. June, 1970, Vide SO 1981, dated 30th. May, 1970. 2 Substituted by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 3 Substituted for the words "Director means the Director of Investigation appointed under section 8" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 4 Substituted by Act No. 30 of 1982, w.e.f. 18th. August, 1982. 5 Clauses (i) and (ii) omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 6 The words "of any description" omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 7 Substituted for the words, brackets and figures "in sub-cl. (ii), (iii) or (iv)" by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 8 Inserted by Act 60 of 1980, w.e.f. 13th. October, 1980. 9 Words "of that description" omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 10 Inserted by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 11 Substituted by the MRTP (Amendment) Act, 1991, w.e.f. 27th. September, 1991. 12 The words "within the meaning of the said s. 70" omitted by Act No. 41 of 1974, w.e.f. 1st. February, 1975. 13 Substituted by Act No. 30 of 1984, for the words "group of persons", w.e.f. 1st. August, 1984. 14 Inserted by Act No. 41 of 1974, w.e.f. 1st. February, 1975. 15 Substituted for the words "two undertakings owned by bodies corporate" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 16 Substituted by Act No. 30 of 1984, for the words "one-third". 17 Substituted for the words and brackets "(whether independently or together with the relatives of such directors) one-third of the directors of the other; or" by Act No. 30 of 1984. 18 Substituted by Act No. 30 of 1984, for the words "with respect to any matter relating to". 19 Substituted by Act No. 30 of 1984, for the words "public financial institutions", w.e.f 1st. August, 1984. 20 Substituted by Act No. 30 of 1984, for the words "maintaining prices", w.e.f. 1st. August, 1984. 21 Inserted by Act No. 30 of 1984, w.e.f. 1st. August, 1994. 22 Inserted by Act No. 30 of 1982, w.e.f. 18th. August, 1982. 23 Substituted for the words "Registrar" by the MRTP (Amendment) Act, 1984, w.e.f. 1st. August, 1984. 24 Inserted by Act 74 of 1986, w.e.f. 1st. June, 1987. 25 Substituted by Act No. 30 of 1984, for the words "banking, insurance, transport", w.e.f. 1st. August, 1984. 26 Inserted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 27 Substituted for the words "sells the goods to any person for the purpose of resale" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 28 Substituted for the words "by notification in the Official Gazette" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 29 Inserted by Act No. 30 of 1984, for the words "every member". 30 Inserted by Act No. 30 of 1984, for the words "any member". 31 Substituted by Act No. 74 of 1986, w.e.f. 1st. June, 1987. 32 Substituted by Act No. 30 of 1984, for the word "Registrar", w.e.f. 1st. August, 1984. 33 Substituted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 34 The words, brackets and figures "Sub-cl. (iii) of cl. (a) of" omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 35 Substituted for the words, brackets and figures "and Chapter XXV of the Code of Criminal Procedure, 1898 (5 of 1898)" by Act No. 58 of 1991. 36 Inserted by Act No. 58 of 1991, w.e.f. 28th. December, 1991. 37 Substituted for the words "monopolistic or restrictive trade practice, or both, relating to the production, supply" by Act No. 30 of 19841 w.e.f. 1st. August, 1984. 38 Substituted for the words "Notwithstanding anything .... for an enquiry" by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 39 Inserted by the MRTP (Amendment) Act, 1984, w.e.f. 1st. August, 1984. 40 Substituted for the words "one or more monopolistic undertakings are indulging in any monopolistic trade practice" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 41 Substituted for the words "any order made by the Central Govt. under this section may includes an order" Act No. 30 of 1984, w.e.f. 1st. August, 1984. 42 Substituted by Act No. 30 of 1984, for the words "production, supply". 43 Substituted for the words "any agreement relating to a restrictive trade practice falling within one or more of the following categories shall be subject to registration" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 44 Part B consisting sections 36A to 36E, inserted by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 45 Substituted for the words "adopts one or more.... or otherwise" by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 46 Substituted for the words "from any....... or more consumers" by Act 74 of 1986, w.e.f. 1st. June, 1987. 47 The word "and" omitted by Act No. 58 of 1991. 48 Substituted for the words "a monopolistic ... practice" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 49 The words "with regard to any monopolistic trade practice" omitted by Act No. 30 of 1984. 50 The word "or" omitted by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 51 Substituted for the words "trade marks by a license under any such license" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 52 Substituted by Act No. 30 of 1984, for the words "call upon any undertaking". 53 Substituted by Act No. 30 of 1984, for the words "or restrictive trade practice". 54 The words and figures "section 22 or section 23 or section 24 or" omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 55 Substituted for the words "which may extend to three years, or with fine which may extend to ten thousand rupees, or with both" by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 56 Substituted for the words "to furnish any information", by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 57 Earlier sub-sections (1) and (2) substituted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 58 The word "or any .... sub-s. (2)" omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991. 59 Substituted for the words and figures "any order made by the Central Govt. under Chapter III" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 60 Substituted by Act No. 30 of 1984, for the words and figures "section 13 or section 37", w.e.f. 1st. August, 1984. 61 Substituted for the words "Presidency Magistrate or a Magistrate of the first class" by Act No. 30 of 1984, w.e.f. 1st. August, 1984. 62 Substituted by Act No. 30 of 1984, for the words "restrictive trade practices", w.e.f. 1st. August, 1984. 63 Substituted by Act No. 30 of 1984 for the words "Director and the Registrar". 64 Substituted for the words "may make regulations" by Delegated Legislation Provisions (Amendment) Act 20 of 1983,, w.e.f. 15th. March, 1984. 65 Inserted by Act 20 of 1983, w.e.f. 15th. March, 1984. 66 The words "by the Registrar" omitted by Act No. 30 of 1984. 67 Inserted by Act No. 62 of 1988, w.e.f. 10th. December, 1988. 68 Substituted by Act No. 20 of 1983, w.e.f. 15th. March, 1984. 69 Schedule omitted by Act No. 58 of 1991, w.e.f. 27th. September, 1991.    |
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