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CCI: Delay or Inadequacy of Services are not Issues under Competition Act, 2002 - (30 Aug 2019)

MRTP/ COMPETITION LAWS

Competition Commission of India has ruled that elements of anti-competitive agreement and abuse of dominant position stand on a higher platform than deficiency in services, hence such inadequacy of services will not form a competitive issue.

Tags : CCI   COMPETITION ACT   2002  

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