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SC: Can’t Call Borrower as ‘Consumer’ if Loan was for Generation of Profit - (03 Mar 2025)

CONSUMER

Supreme Court has observed that a borrower who has taken loan for the generation of profit will not be covered within the definition of "consumer" under Section 2 (1) (d) (ii) of the Consumer Protection Act, 1986.

Tags : SUPREME COURT   GENERATION OF PROFIT   CONSUMER  

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