Exemption of a Banking Company from the application of the provisions of Sections 5 and 6 of the Competition Act, 2002- (Ministry of Corporate Affairs) (11 Mar 2020)

MANU/DCAF/0041/2020

MRTP/ Competition Laws

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.

Tags : EXEMPTION   BANKING COMPANY   APPLICATION   PROVISIONS  

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