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Madras HC: Under Writ Jurisdiction, No Interference with Preliminary Enquiry Ordered by CCI - (10 Jan 2022)

Madras High Court has held that under the writ jurisdiction there should be no interference with a preliminary enquiry ordered by the Competition Commission of India under Section 26(1) of the Competition Act, 2002.

Tags : MADRAS HIGH COURT   INTERFERENCE WITH PRELIMINARY ENQUIRY ORDERED BY CCI  

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