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[Cites 0, Cited by 411] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(b) in The Consumer Protection Act, 1986

(b)to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any District Forum within the State, where it appears to the State Commission that such District Forum has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested or has acted in exercise of its jurisdiction illegally or with material irregularity.