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SC: Centre Made Party to Interpret the Word ‘Person’ Under Consumer Protection Act - (19 Sep 2024)

CONSUMER

Supreme Court while hearing a issue whether charitable trust can be considered a “consumer”, has made the Union of India a party in the case for assistance in interpretation of the word ‘person’ under the Consumer Protection Act, 1986.

Tags : SUPREME COURT   CONSUMER PROTECTION ACT   CHARITABLE TRUST   UNION OF INDIA  

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