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Report No. 272 I. Raghavan Committee Report - 2002 3.32 The "High Level Committee on Competition Policy," submitted its Report and recommended to enact a new law and the setting up of the Competition Commission of India, which would effectively deal with specified anti-competitive practices in its 'adjudicatory effort' and would have powers to mete out deterrent punishment to the violators. It was recommended that the investigative, prosecutorial and adjudicative functions should be separated to respect the need of judicial independence. 67 In pursuance thereof, the Competition Act, 2002 was enacted. 67 Anusha Ramesh, "Tribunalisation of India's Competitive Regime" 9 NUJSLR 272-273 (2016).    |
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