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[Cites 0, Cited by 50] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in The Competition Act, 2002

(a)any acquisition where-
(i)the parties to the acquisition, being the acquirer and the enterprise, whose control, shares, voting rights or assets have been acquired or are being acquired jointly have,-
(A)either, in India, the assets of the value of more than rupees one thousand crores or turnover more than rupees three thousand crores; or