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State Monopolies, Govt Companies & PSUs Can't Violate Competition Act - Supreme Court of India Judgements
CIL, being a government company, will answer the definition of “person” and hence would come within the ambit of the definition of “enterprise” under Section 2(h) of the Competition Act, being a person engaged in activity relating to production, storage, supply, distribution and control of goods. The bench also noted that the Act separately and specifically includes […]
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