Section 35(2) in The Monopolies And Restrictive Trade Practices Act, 1969

Central Government Act

(2) Within sixty days from the appointed day, in the case of an agreement existing on that day, and in the case of an agreement made

1. Subs. by Act 30 of 1984 (w. e. f. 1- 8- 1984 ) 2. Subs. by S. 27 ibid. (w. e. f. 1- 8- 1984 ) 3. Omitted by s. 28, ibid. (w. e. f. 1- 8- 1984 )

4. 1- 12- 1970: vide Notification No. S. O. 3648, dated 4- 11- 1970, see Gazette of India, Extraordinary, Pt. II, S 3 (ii), p. 1791, as the day on and from which every agreement failing within clauses (a) to (j) and (1) of sub- section (1) of section 33 of the Act become registrable under the Act.

after the appointed day, within sixty days from the making thereof, there shall be furnished to the 1[ Director General] respect of every Agreement falling within section 33, the following particulars, namely:--

(a) the names of the persons who are parties to the agreement; and

(b) the whole of the terms of the agreement.