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Commission of India Finds Google Play Store’s Updated Billing Policy Violative of Competition Act - (18 Mar 2024)

MRTP/ COMPETITION LAWS

Commission of India has prima facie found Google Play Store’s updated billing policy violative of provisions of Section 4(2)(a), 4(2)(b) and 4(2)(c) of the Competition Act, 2002.

Tags : COMMISSION OF INDIA   GOOGLE PLAY STORE   COMPETITION ACT  

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