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Makkal Tholai Thodarpu Kuzhumam Ltd and Tamil Nadu Arasu Cable TV Corporation Ltd. - (Competition Commission of India) (29 Sep 2015)

CCI dismisses complaint against Arasu Cable TV Corporation

MRTP/ Competition Laws

A complaint that Tamil Nadu Arasu Cable TV Corporation, wholly owned by the State, abused its vertical integration in the fixation of carriage fee and the allotment of slots for free-to-air and paid channels was dismissed by the Competition Commission. Amongst other complaints, it was alleged that the Corporation had fixed very high prices for the allotment of free-to-air channels for telecast and had excluded several paid channels in the same, including Jaya TV. Further, Informant’s channel was shunted from one band to another, for its negative news coverage on improprieties pertaining to liquor in the State. The information was closed for a lack of evidence provided by the Informant.

Relevant : Read the full judgment in Makkal Tholai Thodarpu Kuzhumam Ltd and Tamil Nadu Arasu Cable TV Corporation Ltd.

Tags : COMPETITION   ABUSE   VERTICAL INTEGRATION   ARASU  

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