Section 2 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
2. Definitions.
(1)In these regulations, unless the context otherwise requires: -(a)"Act" means the Competition Act, 2002 (12 of 2003) as amended from time to time;(b)"Combination" means and includes combination as described in section 5 of the Act and any reference to combination in these regulations shall mean a proposed combination or the combined entity, if the combination has come into effect, as the case may be;(c)"Commission" means the Competition Commission of India established under subsection (1) of section 7 of the Act;(d)"Director General" means the Director General appointed under sub-section (1) of section 16 of the Act and includes any Additional, Joint, Deputy or Assistant Directors General appointed under the said section;(e)"Enterprise" shall mean "enterprise" as defined in clause (h) of section 2 of the Act;(f)"Parties to the combination" means persons or enterprises entering into the combination and shall include the combined entity if the combination has come into effect;(g)"Secretary" means the Secretary appointed under sub-section (1) of section 17 of the Act and includes an officer of the Commission authorized by the Chairperson to function as Secretary.(2)For the purposes of these regulations, reference to "days" shall mean calendar days unless otherwise specified in these regulations or the Act.(3)Words and expressions used but not defined in these regulations shall have the same meanings respectively as assigned to them in the Act or the rules or regulations framed thereunder or in the [Companies Act, 2013 (18 of 2013)] [Substituted 'Companies Act, 1956 (1 of 1956)' by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.].
