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SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act - (15 May 2024)

CONSUMER

Supreme Court while deciding whether advocates can be held liable under the Consumer Protection Act, 1986, has observed that the judgement that brought doctors under the Consumer Protection Act, 1986 also requires reconsideration.

Tags : SUPREME COURT   CONSUMER PROTECTION ACT   RECONSIDERATION   DOCTORS  

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