Notifications regarding (a) coming into force of sections of the Competition Act, 2002 pertaining to combinations; (b) increase in value of assets and turnover; (c) exemption regarding “group”; (d) Target exemption, S.O. 479(E), 480(E), 481(E), 482(E)

Notifications regarding (a) coming into force of sections of the Competition Act, 2002 pertaining to combinations; (b) increase in value of assets and turnover; (c) exemption regarding “group”; (d) Target exemption, S.O. 479(E), 480(E), 481(E), 482(E)

Date	04/03/2011
Notificaiton 04.03.11 (128.51 KB)