Section 31(b) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(b)for acquisitions referred to in clause (a) of section 5 of the Act or acquiring of control referred to in clause (b) of section 5 of the Act, notice need to be filed only, where binding document(s) is executed, on or after the 1st day of June, 2011
