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[Cites 0, Cited by 8] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in Consumer Protection Act, 2019

(2)Save as otherwise expressly provided under this Act or by any other law for the time being in force, an appeal shall lie to the National Commission from any order passed in appeal by any State Commission, if the National Commission is satisfied that the case involves a substantial question of law.