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[Cites 0, Cited by 7] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(c) in The Competition Act, 2002

(c)any merger or amalgamation in which-
(i)the enterprise remaining after merger or the enterprise created as a result of the amalgamation, as the case may be, have,-
(A)either in India, the assets of the value of more than rupees one thousand crores or turnover more than rupees three thousand crores; or