(3)The Commission shall, while determining whether an agreement has an appreciable adverse effect on competition under section 3, have due regard to all or any of the following factors, namely:-(a)creation of barriers to new entrants in the market;(b)driving existing competitors out of the market;(c)foreclosure of competition [****];(d)[benefits or harm] to consumers;(e)improvements in production or distribution of goods or provision of services;(f)promotion of technical, scientific and economic development by means of production or distribution of goods or provision of services.
