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[Cites 0, Cited by 27] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(e) in The Competition Act, 2002

(e)resale price maintenance, shall be an agreement in contravention of sub-section (1) if such agreement causes or is likely to cause an appreciable adverse effect on competition in India.