Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2(46)] [Section 2] [Entire Act] Union of India - Subsection Section 2(46)(v) in Consumer Protection Act, 2019 (v)permitting or has the effect of permitting one party to assign the contract to the detriment of the other party who is a consumer, without his consent; or