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

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Union of India - Subsection

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

(C)contained in or on anything that is sold, sent, delivered, transmitted or in any other manner whatsoever made available to a member of the public, shall be deemed to be a statement made to the public by, and only by, the person who had caused the statement to be so expressed, made or contained;

(ii)permitting the publication of any advertisement, whether in any newspaper or otherwise, including by way of electronic record, for the sale or supply at a bargain price of goods or services that are not intended to be offered for sale or supply at the bargain price, or for a period that is, and in quantities that are, reasonable, having regard to the nature of the market in which the business is carried on, the nature and size of business, and the nature of the advertisement.

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Union of India - Subsection

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