Exemption of all cases of combinations under Section 5 of the Competition Act, 2002 involving the Central Public Sector Enterprises operating in the Oil and Gas Sectors- (Ministry of Corporate Affairs) (22 Nov 2017)

MANU/DCAF/0103/2017

MRTP/ Competition Laws

In exercise of the powers conferred by clause (a) of Section 54 of the Competition Act, 2002 (12 of 2003) (herein after referred to as the Act), the Central Government in the public interest hereby exempts all cases of combinations under section 5 of the Act involving the Central Public Sector Enterprises (CPSEs) operating in the Oil and Gas Sectors under the Petroleum Act, 1934 (30 of 1934) and the rules made thereunder or under the Oilfields (Regulation and Development) Act, 1948 (53 of 1948) and the rules made thereunder, along with their wholly or partly owned subsidiaries operating in the Oil and Gas Sectors, from the application of the provisions of sections 5 and 6 of the Act, for a period of five years from the date of publication of this notification in the Official Gazette.

Tags : EXEMPTION CPSES OIL AND GAS SECTORS