central government

The Central Government appoints 18-05-2023 as the date on which the provisions of the Competition (Amendment) Act, 2023 come into force.

  1. Sections 1 to 5 (both inclusive);

  2. Sections 9 to 11 (both inclusive);

  3. Sections 13 to 18 (both inclusive);

  4. Section 19 (except clause f );

  5. Sections 25 to 27 (both inclusive);

  6. Section 29;

  7. Sections 31 to 32 (both inclusive);

  8. Sections 36 and 37;

  9. Section 39;

  10. Sections 41 to 44 (both inclusive);

  11. Section 45 (except 64B).

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