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[Cites 0, Cited by 22] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in The Consumer Protection Act, 1986

(a)“appropriate laboratory” means a laboratory or organisation—
(i)recognised by the Central Government;
(i)any establishment described as a branch by the opposite party; or
(ii)any establishment carrying on either the same or substantially the same activity as that carried on by the head office of the establishment;
(ii)recognised by a State Government, subject to such guidelines as may be prescribed by the Central Government in this behalf; or
(iii)any such laboratory or organisation established by or under any law for the time being in force, which is maintained, financed or aided by the Central Government or a State Government for carrying out analysis or test of any goods with a view to determining whether such goods suffer from any defect;