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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(2)Where the Commission is of the opinion that the combination does not or is not likely to have an appreciable adverse effect on competition, it shall pass an order under sub- section (1) of section 31 of the Act, approving the combination.