(11)"deficiency" means any fault, imperfection, shortcoming or inadequacy in the quality, nature and manner of performance which is required to be maintained by or under any law for the time being in force or has been undertaken to be performed by a person in pursuance of a contract or otherwise in relation to any service and includes-(i)any act of negligence or omission or commission by such person which causes loss or injury to the consumer; and(ii)deliberate withholding of relevant information by such person to the consumer;
