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