PUBLISHED
IN THE GAZETTE OF INDIA
PART-II,
SECTION 3, SUB-SECTION (ii), EXTRAORDINARY ON
19.06.2003
(DEPARTMENT
OF COMPANY AFFAIRS)
New
Delhi, the 19th June, 2003
S.O. 715(E). - In exercise of the powers conferred by the sub-section (3)
of section 1 of the Competition Act, 2002 (12 of 2003), the Central Government
hereby appoints the 19th June, 2003, as the date on which the
following sections of the said Act, shall come into force, namely:
-
|
(1)
Section 2 except clauses
(d), (g), (j), (k), (i) and (n); (2)
Section
7; (3)
Section
11; (4)
Section
12; (5)
Section
13; (6)
Section
15; (7)
Section
22; (8)
Section
23; |
(9)
Section
36; (10)
Section
49; (11)
Section
50; (12)
Section
51; (13)
Section
52; (14)
Section
53; (15)
Section
54; |
(16)
Section 55; (17) Section
56; (18) Section
57; (19) Section
58; (20) Section
59; (21) Section
60; (22) Section 61; (23) Section 62; (24)
Section 63 except clause (a), (b), (d), (e), (f), (g) and (n) of
sub-section (2) (25)
Section 64; (26)
Section 65. |
[F. No.
1/8/2003-CL.V]
(Rajiv Mehrishi)
Joint Secretary