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[Cites 0, Cited by 7] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(4) in Consumer Protection Act, 2019

(4)Where the National Commission is satisfied that a substantial question of law is involved in any case, it shall formulate that question and hear the appeal on that question:Provided that nothing in this sub-section shall be deemed to take away or abridge the power of the National Commission to hear, for reasons to be recorded in writing, the appeal on any other substantial question of law, if it is satisfied that the case involves such question of law.