Monopolies and Restrictive Trade Practices Act, 1969

36E. Power relating to restrictive trade practices may be exercised or performed in relation to unfair trade practices

Without prejudice to the provisions of section 12A, section 12B and section 36D, the Commission, Director General or any other person authorized in this behalf by the Commission or Director General may exercise, or perform, in relation to any unfair trade practice, the same power or duty which it or he is empowered, or required, by or under this Act to exercise, or perform, in relation to a restricted trade practice.