Monopolies and Restrictive Trade Practices Act, 1969

2A. Power of Central Government to decide certain matters

If any question arises as to whether-

(a) two or more individuals, trustees, associations of individuals, firms or bodies corporate or any combination thereof, constitute, or fall within, a group; or

(b) two or more undertakings are inter-connected undertakings within the meaning of this Act; or

(c) two or more bodies corporate are under the same management, the Central Government or where the Board of Company Law Administration, constituted under section 10E of the Companies Act, 1956 (1 of 1956), is, by notification, authorized so to do by the Central Government, that Board, shall decide such question, after giving to the persons concerned a reasonable opportunity of being heard.]