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NCDRC: Presence of Arbitration Clause in Agreement Doesn’t Bar Jurisdiction of Consumer Forum - (05 May 2023)

CONSUMER

National Consumer Dispute Redressal Commission (NCDRC) has held that consumer court retains the power to handle complaints, even if there is an arbitration clause in the agreement and burden lies upon opposite party when arguing that complainant doesn’t qualify as 'consumer'.

Tags : NATIONAL CONSUMER DISPUTE REDRESSAL COMMISSION   ARBITRATION CLAUSE   CONSUMER  

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