Monopolies and Restrictive Trade Practices Rules, 1970
[GSR 1037 dated 9th. July, 1970]
Contents
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Sections
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Particulars
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1
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Short title and commencement
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2
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Definitions
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3
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Notice or application to the Central Government [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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4
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[Omitted by the MRTP (Second Amendment) Rules, 1971.]
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4A
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Publication of general notice relating to notice under section 21 or application under section 22 or 23 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th.
December, 1991.]
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5
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Notice under sub-section (1) of section 21[Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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5A
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Application under clause (d) of sub-section (3) of section 21 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December,
1991.]
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6
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Application under sub-section (2) of section 22 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f . 26th. December, 1991.]
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6A
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Application under clause (d) of sub-section (3) of section 22 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December,
1991.]
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6B
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Exemption under clause (aa) of sub-section (1) of section 22A [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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7
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Application under section 23 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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8
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Application under section 25 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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9
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Application for registration [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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9A
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Application for cancellation of registration [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f 26th. December, 1991.]
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9B
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Application for approval under section 30B [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f 26th. December, 1991.]
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9C
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Intimation under section 30C and application for approval under section 30D [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.]
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10
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Payment of fees
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11
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Application under section 36(3) of the Act
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11A
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Particulars to be entered in the register and its maintenance
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12
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The procedure to be followed in furnishing particulars of agreement
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13
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Examination and recording of agreements
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13A
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Duties and functions of the Director General
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14
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Address to which the documents are to be delivered or sent
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15
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Place where register is to be maintained and inspected
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16
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Inspection of, and extracts from, the register
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Schedule
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Schedule Form I to Form IX [Omitted w.e.f. 26th. December, 1991]
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Form X
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Form XI
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Form XIA
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Form XIB
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Form XII
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Foot Notes
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In exercise of the powers conferred by section 67 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), the Central
Government hereby makes the following Rules, namely:-