Section 5(8) in Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Regulations, 2011
(8)The reference to the "other document" in clause (b) of sub-section (2) of section 6 of the Act shall mean any binding document, by whatever name called, conveying an agreement or decision to acquire control, shares, voting rights or assets :Provided that if the acquisition is without the consent of the enterprise being acquired, any document executed by the acquiring enterprise, by whatever name called, conveying a decision to acquire control, shares or voting rights shall be the "other document":Provided further that where such a document has not been executed but the intention to acquire is communicated to [***] [Words 'the Central Government or State Government or' omitted by the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2015.] a Statutory Authority, the date of such communication shall be deemed to be the date of execution of the other document for acquisition.
