Report No. 103

5.3. Commission's views.-

We have taken note of the above suggestions, for which we are thankful. We, however, felt it is better to go step by step and so have not thought of an elaborate enactment on the lines of the English law. The Commission has also noticed the amendments suggested in the Monopolies Restrictive Trade Practices (Amendment) Bill, (No. 37 of 1983) introduced in the Rajya Sabha on December 22, 1983. Those amendments relate to Unfair Trade Practices and the proposed amendments are to be introduced as sections 36A to 36D in the Monopolies Restrictive Trade Practices Act, 1969. The scope of these amendments is different from the recommendation we are making.