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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011

(f)"Parties to the combination" means persons or enterprises entering into the combination and shall include the combined entity if the combination has come into effect;