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

[Cites 0, Cited by 72] [Section 2(1)] [Section 2] [Entire Act]

(b)“complainant” means—

(i)a consumer; or

(ii)any voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or under any other law for the time being in force; or

(iii)the Central Government or any State Government; or

(iv)one or more consumers, where there are numerous consumers having the same interest;

(v)in case of death of a consumer, his legal heir or representative;

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