Section 2(1) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(1)In these regulations, unless the context otherwise requires: -(a)"Act" means the Competition Act, 2002 (12 of 2003) as amended from time to time;(b)"Combination" means and includes combination as described in section 5 of the Act and any reference to combination in these regulations shall mean a proposed combination or the combined entity, if the combination has come into effect, as the case may be;(c)"Commission" means the Competition Commission of India established under subsection (1) of section 7 of the Act;(d)"Director General" means the Director General appointed under sub-section (1) of section 16 of the Act and includes any Additional, Joint, Deputy or Assistant Directors General appointed under the said section;(e)"Enterprise" shall mean "enterprise" as defined in clause (h) of section 2 of the Act;(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;(g)"Secretary" means the Secretary appointed under sub-section (1) of section 17 of the Act and includes an officer of the Commission authorized by the Chairperson to function as Secretary.
