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Archive
Results 11 - 20 of 157
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Competition Requirements under Indian Procurement Laws
Sandeep Verma
14 March 2012, SCOPE Complex, New Delhi
Enforcing Section 3 (Anti-competitive Agreements) : Experiences of CCI
P.K. Singh , Advisor (Law), CCI
16 September 2011, NLU Jodhpur
Role & Functions of the CCI
Rajinder Kumar , Deputy Director (Eco.), CCI
16 September 2011, NLU Jodhpur
Evolution and Future of Indian Competition Law
K.K. Sharma , Advisor (Merger Control), CCI
16 July 2011, Bangor University, U.K.
SSNIP Test: A Useful Tool, Not A Panacea
K.K. Sharma , Advisor (Merger Control), CCI
30 June 2011
India FDI Forum 2011: New Combination Regulations of India
K.K. Sharma , Advisor (Merger Control), CCI
31 May 2011
New Merger Control Regime of India
K.K. Sharma , Advisor(Law) & former Director General, CCI
08 March 2011
Economies (Efficiencies) - An Essential Consideration in Merger Analysis
Kaushal Sharma, Shankar Singham and Sriraj Venkatasamy
01 February 2011
Collusion in Procurement
Gautam Guha , Director General of Audit, CAG
08 December 2010
Experiences of 3G Spectrum Auction & Reforms in Public Procurement
J.S. Deepak , Joint Secretary, Ministry of Commerce
08 December 2010
