Acts › The Competition Act, 2002The Competition Act, 2002 97 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Anti-competitive agreements. Section 4 — Abuse of dominant position. Section 5 — Combination. Section 6 — Regulation of combinations. Section 6A — Open offers, etc. Section 7 — Establishment of Commission. Section 8 — Composition of Commission. Section 9 — Selection Committee for Chairperson and Members of Commission. Section 10 — Term of office of Chairperson and other Members. Section 11 — Resignation, removal and suspension of Chairperson and other members. Section 12 — Restriction on employment of Chairperson and other Members. Section 13 — Administrative powers of Chairperson. Section 14 — Salary and allowances and other terms and conditions of service of Chairperson and other Members. Section 15 — Vacancy, etc., not to invalidate proceedings of Commission. Section 16 — Appointment of Director-General, etc. Section 17 — Appointment of Secretary, experts, professionals and officers and other employees of Commission. Section 18 — Duties and functions of Commission. Section 19 — Inquiry into certain agreements and dominant position of enterprise. Section 20 — Inquiry into combination by commission. Section 21 — Reference by statutory authority. Section 21A — Reference by Commission. Section 22 — Meetings of Commission. Section 23 — Omitted. Section 24 — Omitted. Section 25 — Omitted. Section 26 — Procedure for inquiry under section 19. Section 27 — Orders by Commission after inquiry into agreements or abuse of dominant position. Section 28 — Division of enterprise enjoying dominant position. Section 29 — Procedure for investigation of combinations. Section 29A — Issue of statement of objections by Commission and proposal of modifications. Section 30 — Inquiry into disclosures under sub-section (2) of section 6. Section 31 — Orders of Commission on certain combinations. Section 32 — Acts taking place outside India but having an effect on competition in India Section 33 — Power to issue interim orders. Section 34 — Omitted. Section 35 — Appearance before Commission Section 36 — Power of Commission to regulate its own procedure. Section 37 — Omitted. Section 38 — Rectification of orders Section 39 — Execution of orders of Commission imposing monetary penalty. Section 40 — Omitted. Section 41 — Director General to investigate contravention Section 42 — Contravention of orders of Commission. Section 42A — Compensation in case of contravention of orders of Commission Section 43 — Penalty for failure to comply with directions of Commission and Director General. Section 43A — Power to impose penalty for non-furnishing of information on combinations. Section 44 — Penalty for making false statement or omission to furnish material information. Section 45 — Penalty for contraventions in relation to furnishing of information. Section 46 — Power to impose lesser penalty Section 47 — Crediting sums realised by way of penalties to Consolidated Fund of India. Section 48 — Contravention by companies. Section 48A — Settlement. Section 48C — Revocation of the Settlement or Commitment order and penalty. Section 49 — Competition advocacy. Section 50 — Grants by Central Government. Section 51 — Constitution of Fund. Section 52 — Accounts and audit. Section 53 — Furnishing of returns, etc., to Central Government. Section 53A — Appellate Tribunal. Section 53B — Appeal to Appellate Tribunal. Section 53C — Omitted. Section 53D — Omitted. Section 53E — Omitted. Section 53F — Omitted. Section 53G — Omitted. Section 53H — Vacancies. Section 53I — Omitted. Section 53J — Omitted. Section 53K — Omitted. Section 53L — Omitted. Section 53M — Omitted. Section 53N — Awarding compensation Section 53O — Procedures and powers of Appellate Tribunal. Section 53P — Execution of orders of Appellate Tribunal. Section 53Q — Contravention of orders of Appellate Tribunal. Section 53R — Omitted. Section 53S — Right to legal representation. Section 53T — Appeal to Supreme Court Section 53U — Power to Punish for contempt. Section 54 — Power to exempt. Section 55 — Power of Central Government to issue directions. Section 56 — Power of Central Government to supersede Commission. Section 57 — Restriction on disclosure of information Section 58 — Chairperson, Members, Director General, Secretary, officers and other employees, etc., to be public servants Section 59 — Protection of action taken in good faith. Section 59A — Compounding of certain offences. Section 60 — Act to have overriding effect Section 61 — Exclusion of jurisdiction of civil courts. Section 62 — Application of other laws not barred. Section 63 — Power to make rules Section 64 — Power to make regulations. Section 64A — Process of issuing regulations. Section 64B — Commission to issue guidelines. Section 65 — Power to remove difficulties. Section 66 — Repeal and saving Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.