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[Cites 0, Cited by 23] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1) in Consumer Protection Act, 2019

(1)Whoever fails to comply with any order made by the District Commission or the State Commission or the National Commission, as the case may be, shall be punishable with imprisonment for a term which shall not be less than one month, but which may extend to three years, or with fine, which shall not be less than twenty-five thousand rupees, but which may extend to one lakh rupees, or with both.