Section 13 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
13. Procedure for filing notice.
(1)The duly filled in and verified notice under regulation 5 or regulation 8 of these regulations along with [one copy] [Substituted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] and an electronic version thereof shall be delivered to the Commission at the address published on its official website.[Provided that if the parties to the combination request confidentiality of information or document(s) under sub-regulation (1) of regulation 30 of these regulations, such request may be filed as per the procedure laid down in the Competition Commission of India (General) Regulations, 2009, along with a duly filled in public version of the notice and an electronic version thereof.] [Inserted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.](1A)[ A summary of the combination, not containing any confidential information, in not more than 1000 words, comprising details regarding: (a) name of the parties to the combination; (b) the nature and purpose of the combination; (c) the products, services and business(es) of the parties to the combination; and (d) the respective markets in which the parties to the combination operate, shall be filed for the purpose of publishing the same on the website of the Commission.] [Substituted by Notification F. No. CCI/CD/Amend/Comb. Regl./2019, dated 13.8.2019.][***] [Omitted '(1B)' by Notification F. No. CCI/CD/Amend/Comb. Regl./2019, dated 13.8.2019.](2)All responses or other documents required to be filed before the Commission consequent to the filing of the notice under regulation 5 or regulation 8 of the these regulations shall also be filed as per the procedure contained in sub-regulation (1).Provided that for the purposes of this regulation, the Secretary may through public announcement inform the procedure for electronic filing , increase or decrease the number of copies or vary the format in which the electronic version is to be filed.
