An Act to provide, keeping in view of the economic development of the country, for the establishment of a Commission to prevent practices having adverse effect on competition, to promote and sustain competition in markets, to protect the interests of consumers and to ensure freedom of trade carried on by other participants in markets, in India, and for matters connected therewith or incidental thereto. The Monopolies and Restrictive Trade Practices Act, 1969 [MRTP Act] repealed and is replaced by the Competition Act, 2002, with effect from 01st September, 2009 [Notification Dated 28th August, 2009].
Reference No | Date | Description |
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General Circular No. 23/2003 | 30.06.2003 | Circulation of Notification No. S.O. 715(E) |
General Circular No. 30/2003 | 11.11.2003 | Circulation of following Notifications:- (i) No. G.S.R. 757(E) dated 23.9.2003; (ii) G.S.R. 784(E) dated 6.10.2003; (iii) No. S.O. 1198(E) dated 14.10.2003; (iv) No. S.O. 1200(E) dated 14.10.2003; (v) No. S.O.1199(E) dated 14.10.2003. |
Reference No | Date | Description |
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G.S.R 164(E) | 05.03.2014 | The Competition Commission of India (Salary, Allowances and Other Terms and Conditions of Service of Chairperson and other Members) Amendment Rules, 2014 |
SO.3641(E) | 11.12.2013 | SO.3641(E) dated December 11,2013 |
S.O. ... | 30.05.2011 | Corrigendum to Notification SO 479(E) dated 04 March, 2011 |
S.O. ... | 30.05.2011 | The Central Government hereby appoints the 1st day of June, 2011 as the date on which Sections 44 of the Competition Act, 2002 shall come into force. |
S.O. ... | 30.05.2011 | The Central Government hereby appoints the 1st day of June, 2011 as the date on which Sections 43A of the Competition Act, 2002 shall come into force |
SO | 27.05.2011 | Corrigendum to Notification GSR 482(E) dated 04 March, 2011 |
S.O. 479(E) | 04.03.2011 | The Central Government hereby appoints the 1st day of June, 2011 as the date on which Sections 5, 6, 20, 29, 30 and 31 of the Competition Act, 2002 shall come into force. |
S.O. 480(E) | 04.03.2011 | The Central Government in consultation with the Competition Commission of India, hereby Enhance value of turnover, by fifty per cent for the purposes of sections 5 of the Competition Act, 2001 |
S.O. 481(E) | 04.03.2011 | The Central Government, in public interest, hereby exempts the ‘Group’ exercising less than fifty per cent of voting rights in other enterprises from the provisions of section 5 of the Competition Act, 2002 for a period of five years |
S.O. 482(E) | 04.03.2011 | The Central Government, in public interest, hereby Exempts an enterprise, whose control, shares, voting rights or assets are being acquired has assets of the value of not more than Rs.250 crores or turnover of not more than Rs. 750 crores from the provisions of Section 5 of the Competition Act, 2002 for a period of five years |
SO No 1200(E) | 14.10.2003 | Appointment of Sh. Dipak Chatterji as Chairperson of the CCI |
GSR No 1199(E) | 14.10.2003 | Appointment of Sh. Vinod K. Dhall as Member of CCI |
GSR No 1198(E) | 14.10.2003 | Establishment of Competition Commission of India (CCI) |
GSR No 784(E) | 06.10.2003 | The Competition Commission of India (Salary ,Allowances and other Terms and Conditions of Service of Chairperson and other Members ) Rules ,2003 |
GSR No 1098(E) | 24.09.2003 | Corrigendum to the Notification No. 715(E) dated 19.6.03 regarding effective date of some sections of the Competition Act, 2002. |
GSR No 757(E) | 23.09.2003 | The Competition Commission of India (Oath of Office and Secrecy for Chairperson and other members) Rules ,2003 |
SO No 715(E) | 19.06.2003 | Effective date of sections 7, 11, 12 etc. of the Competition Act, 2002 – i.e. from 19.06.2003. |
GSR No 303(E) | 04.04.2003 | The Competition Commission Of India (Selection of Chairperson and other Members of the Commission) Rules,2003 |