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MCA Relaxes Norms for M&A Deals Clearance by CCI - (31 Mar 2017)

Ministry of Corporate Affairs (MCA) has eased the criteria for notifying Mergers and Acquisitions (M&A) deals to the Competition Commission of India (CCI) requiring fewer companies to seek clearance from CCI before going for M&As.

Tags : MINISTRY OF CORPORATE AFFAIRS   COMPETITION COMMISSION OF INDIA  

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