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CCI Orders Probe Against Zomato and Swiggy On Complaint of Anti-Competitive Practices - (06 Apr 2022)

MRTP/ COMPETITION LAWS

Competition Commission of India has directed the Director General (DG) to investigate and determine whether the conduct of Zomato and Swiggy are anti-competitive in terms of Section 3(1) and Section 3(4) of the Competition Act, 2002.

Tags : COMPETITION COMMISSION OF INDIA   DIRECTOR GENERAL   ZOMATO   SWIGGY   ANTI-COMPETITIVE   SECTION 3(1) AND SECTION 3(4) OF THE COMPETITION ACT   2002  

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