Section 6 in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
6. Filing of details of acquisition under sub-section (5) of section 6 of the Act.
(1)The details of acquisition by a public financial institution, foreign institutional investor, bank or venture capital fund, pursuant to any covenant of a loan or investment agreement, shall be filed without any fee in Form III, along with a certified copy of the loan agreement or investment agreement referred to in sub-section (5) of section 6 of the Act.(2)The duly filled in and verified Form III, along with [one copy] [Substituted 'two copies' by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] and electronic version thereof, shall be delivered to the Commission at the address published on its official website.(3)Without prejudice to the provisions of the Act, where details of acquisition filed in Form III under sub-regulation (1) are received in the Commission beyond the time limit mentioned in subsection (5) of section 6 of the Act, the Commission may admit such details of acquisition in Form III.
