Section 13(1A) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(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.]
