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CCI (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2016- (Competition Commission of India) (07 Jan 2016)

MANU/DCAF/0001/2016

MRTP/ Competition Laws

The Competition Commission of India released Regulations amending the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011. Changes are aimed at streamlining and simplifying rules related to merger and acquisition filings. Noteworthy is also is the inclusion of declarations instead of verifications that extend the responsibility towards accuracy of estimates.

Relevant : Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011 MANU/DCAF/0097/2011

Tags : COMPETITION   COMBINATION   REGULATIONS   2016  

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