Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 3 in The Consumer Protection (Amendment) Act, 2002 3. Amendment of section 4.- In section 4 of the principal Act, in sub- section 1, for the words" The Central Government may", the words" The Central Government shall" shall be substituted.
