Section 14 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
14. Scrutiny of notice.
(1)The notice filed under regulation 5 or regulation 8 of these regulations shall not be valid [unless it is complete and] [Substituted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] in conformity with these regulations.(2)The Secretary shall issue an acknowledgement of the receipt of notice.(2A)[ Notwithstanding anything contained in sub-regulation (2), the Commission may, after recording reasons, invalidate a notice filed under regulation 5 or regulation 8 of these regulations when it comes to the knowledge of the Commission that such notice is not valid as per sub-regulation (1) and, in that case, the Secretary shall convey the decision of the Commission to the parties to the combination within [seven working days] [Inserted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] of such decision of the Commission.](3)Where the information or document(s) contained in the notice under regulation 5 or regulation 8 of these regulations or any response filed pursuant to these regulations [is incomplete in any respect, the parties to the combination may] [Substituted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] be asked to remove such defect(s) or furnish the required information including document(s).(4)The Secretary shall place the proof of service of communication as referred to in sub- regulation (3) to the parties to the combination on record.(5)The parties shall comply with the directions as referred to in sub-regulation (3) within the time specified by the Commission and in the case of the notice filed under regulation 5 the time taken by the parties in removing such defects or furnishing the required information including document(s) shall be excluded from the period provided in [sub-section (2A) of section 6 of the Act,] [Inserted by Notification F. No. CCI/CD/Amend/Comb.Regl./2018, dated 9.10.2018.] sub-section (11) of section 31 of the Act and sub-regulation (1) of regulation 19 of these regulations.(6)In case the parties fail to remove the defects or fail to furnish the required information including documents(s), within the time specified, the notice filed under regulation 5 or regulation 8 of these regulations shall not be treated as a valid notice.
