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The Competition Act, 2002 32. Acts taking place outside India but having an effect on competition in India.- The Commission shall, notwithstanding that,- a. an agreement referred to in section 3 has been entered into outside India; or b. any party to such agreement is outside India; or c. any enterprise abusing the dominant position is outside India; or d. a combination has taken place outside India; or e. any party to combination is outside India; or f. any other matter or practice or action arising out of such agreement or dominant position or combination is outside India, have power to inquire into such agreement or abuse of dominant position or combination if such agreement or dominant position or combination has, or is likely to have, an appreciable adverse effect on competition in the relevant market in India.    |
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