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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(d) in Consumer Protection Act, 2019

(d)the product has been sold by him and the identity of product manufacturer of such product is not known, or if known, the service of notice or process or warrant cannot be effected on him or he is not subject to the law which is in force in India or the order, if any, passed or to be passed cannot be enforced against him; or