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[Cites 0, Cited by 0] [Section 47(4)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(4)(b) in Consumer Protection Act, 2019

(b)any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides, or carries on business or has a branch office or personally works for gain, provided in such case, the permission of the State Commission is given; or