MANU/DCAF/0041/2020

Ministry : Ministry of Corporate Affairs

Notification No. : SO1034(E)

Date of Notification : 11.03.2020

Date of Publication : 11.03.2020

Exemption of a Banking Company from the application of the provisions of Sections 5 and 6 of the Competition Act, 2002

S.O.1034(E).--In exercise of the powers conferred by clause (a) of section 54 of the Competition Act, 2002 (12 of 2003), the Central Government hereby exempts a Banking Company in respect of which the Central Government has issued a notification under Section 45 of the Banking Regulation Act, 1949 (10 of 49), from the application of the provisions of Sections 5 and 6 of the Competition Act, 2002, in public interest for a period of five years from the date of publication of this notification in the Official Gazette.

[F. No. Comp-05/6/2020-Comp-MCA]
K. V. R. MURTY, Jt. Secy.