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[Cites 0, Cited by 0] [Section 2(47)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(47)(viii) in Consumer Protection Act, 2019

(viii)refusing, after selling goods or rendering services, to take back or withdraw defective goods or to withdraw or discontinue deficient services and to refund the consideration thereof, if paid, within the period stipulated in the bill or cash memo or receipt or in the absence of such stipulation, within a period of thirty days;