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[Cites 0, Cited by 5] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in Consumer Protection Act, 2019

(2)On receipt of a complaint made under section 35, the District Commission may, by order, admit the complaint for being proceeded with or reject the same:Provided that a complaint shall not be rejected under this section unless an opportunity of being heard has been given to the complainant:Provided further that the admissibility of the complaint shall ordinarily be decided within twenty-one days from the date on which the complaint was filed.