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NCDRC: Provisions for Jurisdiction of Consumer Commissions Not Retrospective in Operation - (22 Mar 2021)

CONSUMER

National Consumer Disputes Redressal Commission has held that provisions regarding Jurisdiction of District, State and National Commission under Section 34,47 and 58 of the Consumer Protection Act, 2019 are prospective in operation and not retrospective.

Tags : NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION   JURISDICTION OF CONSUMER COMMISSIONS  

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