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[Cites 0, Cited by 116] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in The Consumer Protection Act, 1986

(a)to entertain—
(i)complaints where the value of the goods or services and compensation, if any, claimed exceeds rupees twenty lakhs but does not exceed rupees one crore; and
(ii)appeals against the orders of any District Forum within the State; and