On 18-7-2023, the Ministry of Corporate Affairs appointed 18-7-2023 as the date on which the provision of Section 12 of the Competition (Amendment) Act, 2023 came into force.
Key Points:
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Section 12 of the Amendment Act, 2023 amends Section 16 of the Competition Act, 2002.
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Section 16 of the Competition Act, 2022 relates to the Appointment of Director General, by the Commission with prior approval of the Central Government, to assist the Commission in conducting inquiry into if any provision of this Act is contravened.
Note- Earlier MCA appointed effective date of other provisions of the Competition (Amendment) Act, 2023.
