Section 2(1)(m) in The Consumer Protection Act, 1986

[Cites 0, Cited by 178] [Section 2(1)] [Section 2] [Entire Act]

(m)“person” includes,—

(i)a firm whether registered or not;

(ii)a Hindu undivided family;

(iii)a co-operative society;

(iv)every other association of persons whether registered under the Societies Registration Act, 1860 (21 of 1860) or not;

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