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[Cites 0, Cited by 4] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(6) in Consumer Protection Act, 2019

(6)Every complaint shall be heard by the District Commission on the basis of affidavit and documentary evidence placed on record:Provided that where an application is made for hearing or for examination of parties in person or through video conferencing, the District Commission may, on sufficient cause being shown, and after recording its reasons in writing, allow the same.