Section 6(6)(i) in The Competition Act, 2002

[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6)(i) in The Competition Act, 2002

(i)the rules and regulations made under this Act on the matters referred to in these sub-sections as they stood immediately before the commencement of the Competition (Amendment) Act, 2023 and in force at such commencement, shall continue to be in force, till such time as the rules or regulations, as the case may be, made under this Act; and

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Union of India - Subsection

Section 6(6)(i) in The Competition Act, 2002