Competition Commission Of India
The Competition Commission of India (CCI) was established in March 2009 by Government of India under the Competition Act, 2002 for the administration, implementation, and enforcement of the Act.
Objectives
Eliminate practices having adverse effect on competition
Promote and sustain competition
Protect the interests of consumers
Ensure freedom of trade in the markets of India
Establish a robust competitive environment through:
- Proactive engagement with all stakeholders, including consumers, industry, government and international jurisdictions.
- Being a knowledge intensive organization with high competence level.
- Professionalism, transparency, resolve and wisdom in enforcement.
For more information visit Competition Commission of India