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SC: Use of Volume-Based Rebates Does Not Constitute Abuse of Dominant Position - (14 May 2025)

MRTP/ COMPETITION LAWS

Supreme Court while dismissing Competition Commission of India’s plea challenging a glass manufacturing company's use of volume-based (target) rebates, has held that such rebates do not constitute an abuse of dominant position under the Competition Act, 2002.

Tags : SUPREME COURT   COMPETITION COMMISSION OF INDIA   DOMINANT POSITION  

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