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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(5)(c) in The Competition Act, 2002

(c)the Commission is of the opinion that the combination has, or is likely to have, an appreciable adverse effect on competition which cannot be eliminated by suitable modification to such combination, then, without prejudice to any penalty which may be imposed or any prosecution which may be initiated under this Act, the Commission may order that such combination shall not be given effect to, or be declared void, or frame a scheme to be implemented by the parties to address the appreciable adverse effect on competition, as the case may be.