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

MRTP/ COMPETITION LAWS

Competition 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 : COMPETITION COMMISSION OF INDIA   GOOGLE PLAY STORE   COMPETITION ACT  

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