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CCI (Competition Assessment of Economic Legislations and Policies) Guidelines 2016- (Competition Commission of India) (27 Jun 2016)

MRTP/ Competition Laws

The Competition Commission of India released guidelines permitting it to assess the impact on competition of upcoming and existing economic legislation.

CCI has empowered itself to look into Central and State legislation and policy from a ‘competition perspective’. It will then suggest modifications, if required, to achieve its overarching goal of a perfectly competitive market.

The Commission will operate largely laissez faire, undertaking study into laws it believes cause an adverse effect on competition. It will also accept legislation or policy referred by government agencies for assessment.

Tags : CCI   ASSESSMENT   LEGISLATION   POLICY   IMPACT ON COMPETITION  

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