Section 2(1)(c) in The Consumer Protection Act, 1986

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Union of India - Subsection

Section 2(1)(c) in The Consumer Protection Act, 1986

(c)“complaint” means any allegation in writing made by a complainant that—

(i)an unfair trade practice or a restrictive trade practice has been adopted by any trader or service provider;

(ii)the goods bought by him or agreed to be bought by him suffer from one or more defects;

(iii)the services hired or availed of or agreed to be hired or availed of by him suffer from deficiency in any respect;

(iv)a trader or the service provider, as the case may be, has charged for the goods or for the services mentioned in the complaint, a price in excess of the price—

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Union of India - Subsection

Section 2(1)(c) in The Consumer Protection Act, 1986