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Madras High Court Rejects Hyundai Motor's Plea on 'Anti-competitive' Practices - (30 Jul 2018)

Madras High Court has dismissed an appeal filed by Hyundai Motor India Ltd, assailing the decision of Competition Commission of India to investigate the company for alleged anti-competitive practices related to spare parts sale and after-sale service.

Tags : MADRAS HIGH COURT   HYUNDAI  

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