(b)acquiring of control by a person over an enterprise when such person has already direct or indirect control over another enterprise engaged in production, distribution or trading of a similar or identical or substitutable goods or provision of a similar or identical or substitutable service, if-(i)the enterprise over which control has been acquired along with the enterprise over which the acquirer already has direct or indirect control jointly have,-(A)either in India, the assets of the value of more than rupees one thousand crores or turnover more than rupees three thousand crores; or(B)in India or outside India, in aggregate, the assets of the value of more than five hundred million US dollars, including at least rupees five hundred crores in India, or turnover more than fifteen hundred million US dollars, including at least rupees fifteen hundred crores in India; or(ii)the group, to which enterprise whose control have been acquired, or is being acquired, would belong after the acquisition, jointly have or would jointly have,-(A)either in India, the assets of the value of more than rupees four thousand crores or turnover more than rupees twelve thousand crores; or
