Ministry Of Corporate Affairs

The Competition Act, 2002

An Act to provide, keeping in view of the economic development of the country, for the establishment of a Commission to prevent practices having adverse effect on competition, to promote and sustain competition in markets, to protect the interests of consumers and to ensure freedom of trade carried on by other participants in markets, in India, and for matters connected therewith or incidental thereto. The Monopolies and Restrictive Trade Practices Act, 1969 [MRTP Act] repealed and is replaced by the Competition Act, 2002, with effect from 01st September, 2009 [Notification Dated 28th August, 2009].

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The Competition Act, 2002

Amendments

Rules

Circulars

Reference No	Date	Description
General Circular No. 23/2003	30.06.2003	Circulation of Notification No. S.O. 715(E)
General Circular No. 30/2003	11.11.2003	Circulation of following Notifications:- (i) No. G.S.R. 757(E) dated 23.9.2003; (ii) G.S.R. 784(E) dated 6.10.2003; (iii) No. S.O. 1198(E) dated 14.10.2003; (iv) No. S.O. 1200(E) dated 14.10.2003; (v) No. S.O.1199(E) dated 14.10.2003.

Notifications

Reference No	Date	Description
S.O. No. 3714(E) (1.52 MB)	22.11.2017	Notification No. S.O. 3714(E) dated 22.11.2017 relating to exemption to all cases of combinations under section 5 of the Act involving the CPSEs operating in the Oil and Gas Sectors under the Petroleum Act, 1934 and the rules made thereunder or under the Oilfields (Regulation and Development) Act, 1948 and the rules made thereunder, along with their wholly or partly owned subsidiaries operating in the Oil and Gas Sectors, from the application of the provisions of sections 5 & 6 of the Competition Act, 2002
S.O. No. 2828(E) (1.4 MB)	30.08.2017	Exemptions to all cases of reconstitution, transfer of the whole or any part thereof and amalgamation of nationalzed banks, under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), from the application of provisions of Sections 5 and 6 of the Competition Act, 2002
S.O. 1933(E) (1.2 MB)	16.06.2017	Notification No. S.O. 1933 (E) dated 16.06.2017 relating to exemption of Liner Shipping Agreements of Liner Shipping Industry from the provisions of section 3 of the Competition Act, 2002
S.O. 2561(E) (1.2 MB)	10.08.2017	Notification No. S.O. 2561(E) dated 10.08.2017 relating to exemption of Regional Rural Banks in respect of which the Central Government has issued a notification under sub-section (1) of section 23A of the Regional Rural Banks Act, 1976 from the application of provisions of section 5 and 6 of the Competition Act, 2002
S.O. 2039(E) (1.2 MB)	29.06.2017	Notification No. S.O. 2039(E) dated 29.06.2017 relating to exemption of every person or enterprise referred to in section 5 of the Competition Act, 2002 from giving notice within thirty days mentioned in sub-section (2) of section 6 of the Competition Act, 2002 under clause (a) of section 54 of the said Act
S.O 998(E) and S.O 989(E) (1.2 MB)	27.03.2017	Notification S.O 998(E) and S.O 989(E) dated 27.03.2017
G.S.R 164(E) (664 KB)	05.03.2014	The Competition Commission of India (Salary, Allowances and Other Terms and Conditions of Service of Chairperson and other Members) Amendment Rules, 2014
SO.3641(E)	11.12.2013	SO.3641(E) dated December 11,2013
S.O. ...	30.05.2011	Corrigendum to Notification SO 479(E) dated 04 March, 2011
S.O. ...	30.05.2011	The Central Government hereby appoints the 1st day of June, 2011 as the date on which Sections 44 of the Competition Act, 2002 shall come into force.
S.O. ...	30.05.2011	The Central Government hereby appoints the 1st day of June, 2011 as the date on which Sections 43A of the Competition Act, 2002 shall come into force
SO	27.05.2011	Corrigendum to Notification GSR 482(E) dated 04 March, 2011
S.O. 479(E)	04.03.2011	The Central Government hereby appoints the 1st day of June, 2011 as the date on which Sections 5, 6, 20, 29, 30 and 31 of the Competition Act, 2002 shall come into force.
S.O. 480(E)	04.03.2011	The Central Government in consultation with the Competition Commission of India, hereby Enhance value of turnover, by fifty per cent for the purposes of sections 5 of the Competition Act, 2001
S.O. 481(E)	04.03.2011	The Central Government, in public interest, hereby exempts the ‘Group’ exercising less than fifty per cent of voting rights in other enterprises from the provisions of section 5 of the Competition Act, 2002 for a period of five years
S.O. 482(E)	04.03.2011	The Central Government, in public interest, hereby Exempts an enterprise, whose control, shares, voting rights or assets are being acquired has assets of the value of not more than Rs.250 crores or turnover of not more than Rs. 750 crores from the provisions of Section 5 of the Competition Act, 2002 for a period of five years
SO No 1200(E)	14.10.2003	Appointment of Sh. Dipak Chatterji as Chairperson of the CCI
GSR No 1199(E)	14.10.2003	Appointment of Sh. Vinod K. Dhall as Member of CCI
GSR No 1198(E)	14.10.2003	Establishment of Competition Commission of India (CCI)
GSR No 784(E)	06.10.2003	The Competition Commission of India (Salary ,Allowances and other Terms and Conditions of Service of Chairperson and other Members ) Rules ,2003
GSR No 1098(E)	24.09.2003	Corrigendum to the Notification No. 715(E) dated 19.6.03 regarding effective date of some sections of the Competition Act, 2002.
GSR No 757(E)	23.09.2003	The Competition Commission of India (Oath of Office and Secrecy for Chairperson and other members) Rules ,2003
SO No 715(E)	19.06.2003	Effective date of sections 7, 11, 12 etc. of the Competition Act, 2002 – i.e. from 19.06.2003.
GSR No 303(E)	04.04.2003	The Competition Commission Of India (Selection of Chairperson and other Members of the Commission) Rules,2003

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The Competition Act, 2002