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 82] [Section 21] [Entire Act] Union of India - Subsection Section 21(a) in The Consumer Protection Act, 1986 (a)to entertain—(i)complaints where the value of the goods or services and compensation, if any, claimed exceeds rupees one crore; and(ii)appeals against the orders of any State Commission; and
