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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(7) in Consumer Protection Act, 2019

(7)While determining the penalty under this section, regard shall be had to the following, namely:-
(a)the population and the area impacted or affected by such offence;
(b)the frequency and duration of such offence;
(c)the vulnerability of the class of persons likely to be adversely affected by such offence; and
(d)the gross revenue from the sales effected by virtue of such offence.