Section 17(2)(b) in The Consumer Protection Act, 1986

[Cites 0, Cited by 114] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(b) in The Consumer Protection Act, 1986

(b)any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides, or carries on business or has a branch office or personally works for gain, provided that in such case either the permission of the State Commission is given or the opposite parties who do not reside or carry on business or have a branch office or personally works for gain, as the case may be, acquiesce in such institution; or

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Union of India - Subsection

Section 17(2)(b) in The Consumer Protection Act, 1986