Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Central Government Proposes Amendments to Consumer Protection (E-Commerce) Rules, 2020 - (23 Jun 2021)

CONSUMER

Central Government has proposed amendments to the Consumer Protection (E-Commerce) Rules, 2020. The new draft proposes a host of changes such as: (i) mandatory registration requirements for online retailers, (ii) greater scrutiny of flash sales, (iii) enhanced liability of e-commerce entities, and (iv) a stronger grievance redressal mechanism. Stakeholders have to submit their responses till 6th July 2021.

Tags : CENTRAL GOVERNMENT   CONSUMER PROTECTION (E-COMMERCE) RULES   2020  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved