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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in The Consumer Protection Regulations, 2005

(5)In case of a complaint where the Voluntary Consumer Organisation is a complainant alongwith the consumer himself and the dispute affects the complainant individually, he can withdraw the complaint:Provided that if the issue involves unfair trade practice or restrictive trade practice, a Voluntary Consumer Organisation may continue to proceed with the complaint even if the complainant wishes to withdraw the same.