Trade Monopolies and Restrictive Trade Practices Act, 1969

Preamble

[Act No. 54 of 1969]

An Act to provide that the operation of the economic system does not result in the concentration of economic power to the common detriment, for the control of monopolies, for the prohibition of monopolistic and restrictive trade practices and for matters connected therewith or incidental thereto.

Comment : After major amendments in the year 199, the legal process under this Act is now mostly used for consumer protection for dealing with restrictive and unfair trade practices.

Be it enacted by Parliament in the Twentieth Year of the Republic of India as follows:-