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[Cites 0, Cited by 56] [Entire Act]

Union of India - Section

Section 40 in Consumer Protection Act, 2019

40. Review by District Commission in certain cases.

- The District Commission shall have the power to review any of the order passed by it if there is an error apparent on the face of the record, either of its own motion or on an application made by any of the parties within thirty days of such order.