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[Cites 0, Cited by 361] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Competition Act, 2002

(1)No enterprise or association of enterprises or person or association of persons shall enter into any agreement in respect of production, supply, distribution, storage, acquisition or control of goods or provision of services, which causes or is likely to cause an appreciable adverse effect on competition within India.