Section 30(2) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(2)The request under sub-regulation (1) [shall clearly state] [Substituted 'may, inter alia, clearly state' by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] the reasons, justification and implications for the business of the parties to the combination so that all relevant factors may be considered by the Commission while taking decision in the matter.
