Monopolies and Restrictive Trade Practices Act, 1969

65. Inspection of, and extracts from, the register

(1) The register, other than the special section, shall be opened to public inspection during such hours and subject to the payment of such fees, not exceeding rupees twenty-five, as may be prescribed.

(2) Any person may upon the payment of such fee, not exceeding rupee one, for every one hundred words, as may be prescribed, require the ⁶³[Director General] to supply to him a copy of, or extract from any particulars entered or filed in the register, other than the special section, certified by the ³²[Director General] to be a true copy or extract.

(3) A copy of, or extract from any document entered or filed in the register certified under the hand of the Director General or any officer authorized to act in this behalf shall, in all legal proceedings, be admissible in evidence as of equal validity with the original.