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 13] [Section 12] [Entire Act] Union of India - Subsection Section 12(c) in Consumer Protection Act, 2019 (c)any irregularity in the procedure of the Central Authority not affecting the merits of the case.
