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Bombay High Court: One Needs to be Mindful of the Object Behind the Consumer Protection Act - (07 Apr 2025)

CONSUMER

Bombay High Court has observed that one needs to be mindful of the object behind the Consumer Protection Act, 1986 that an untrained, unwary consumer because of unequal bargaining power ought not to be deprived of his legal rights.

Tags : BOMBAY HIGH COURT   CONSUMER PROTECTION ACT   LEGAL RIGHTS  

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