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 0] [Section 103(2)] [Section 103] [Entire Act] Union of India - Subsection Section 103(2)(b) in Consumer Protection Act, 2019 (b)the costs for adjournment to be imposed by the State Commission or the National Commission, as the case may be, under the second proviso to section 52;