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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(36) in Consumer Protection Act, 2019

(36)"product manufacturer" means a person who-
(i)makes any product or parts thereof; or
(ii)assembles parts thereof made by others; or
(iii)puts or causes to be put his own mark on any products made by any other person; or
(iv)makes a product and sells, distributes, leases, installs, prepares, packages, labels, markets, repairs, maintains such product or is otherwise involved in placing such product for commercial purpose; or
(v)designs, produces, fabricates, constructs or re-manufactures any product before its sale; or
(vi)being a product seller of a product, is also a manufacturer of such product;