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[Cites 0, Cited by 9] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3) in Consumer Protection Act, 2019

(3)"branch office" means-
(i)any office or place of work described as a branch by the establishment; or
(ii)any establishment carrying on either the same or substantially the same activity carried on by the head office of the establishment;