Adding to its Corporate Law Library, EBC releases a book on Merger Control

Merger Control in India: Law and Practice by Tarun Mathur aims to provide an overview and landscape of the merger control regime

Merger Control in India: Law and Practice by Tarun Mathur aims to provide an overview and landscape of the merger control regime in India as it has developed in this decade. This book seeks to offer an introduction and a practical insight to the students and practitioners of the competition and corporate law about the working of the merger control regime in India. It also intends to undertake the study of the substantive and procedural aspects of the merger control provisions and wherever required, discuss the case laws of the appellate tribunal and the Supreme Court and the decisional practice of the CCI which has developed since the existence of the regime in India.

The following are the other highlights of the book:

1.   An in-depth empirical analysis of the trends of the M&A/combination assessment by the CCI.

2.   Concise and practical account of the merger control process with the aid of flowcharts and diagrams.

3.   Combination filing process and procedure outlines under the applicable statutes.

4.   Analysis of tools employed by the antitrust agencies for merger investigations.

5.   Detailed analysis of the merger remedies employed by the antitrust agencies.

6.   Contains techniques and practical considerations while drafting pre-merger filing notifications.

    The book contains several tools designed to help the readers and make the legal aspects of merger control law (and competition law in general) more accessible. The book contains a comprehensive glossary, table of cases, table of reports, guidelines and notifications (arranged alphabetically) which gives a quick and useful reference and act as a good ready-reckoner while reading the book.

                This book will be immensely useful for legal practitioners, law students, professors, judges, government officials, policy makers, administrators, researchers, Chartered Accountants, Company Secretaries and anyone interested in learning about the principles of competition laws.

The book can be purchased here

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