Section 2(r) in The Monopolies And Restrictive Trade Practices Act, 1969
(r)"service" means service [* * *] [ The words " of any description" omitted by Act 58 of 1991, Section 2 (w.r.e.f. 27.9.1991).] which is made available to potential users and includes the provision of facilities in connection with [banking, financing, insurance ] [Substituted by Act 30 of 1984, Section 3, for " banking, insurance, transport" (w.e.f. 1.8.1984). ][chit fund, real estate,] [ Inserted by Act 58 of 1991, Section 2 (w.r.e.f. 27.9.1991).][transport, processing] [Substituted by Act 30 of 1984, Section 3, for " banking, insurance, transport" (w.e.f. 1.8.1984). ], supply of electrical or other energy, board or lodging or both, entertainment, amusement or the purveying of news or other information, but does not include the rendering of any service free of charge or under a contract of personal service.
