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[Cites 0, Cited by 0] [Section 2(47)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(47)(iv) in Consumer Protection Act, 2019

(iv)permitting the sale or supply of goods intended to be used, or are of a kind likely to be used by consumers, knowing or having reason to believe that the goods do not comply with the standards prescribed by the competent authority relating to performance, composition, contents, design, constructions, finishing or packaging as are necessary to prevent or reduce the risk of injury to the person using the goods;