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[Cites 0, Cited by 46] [Section 58(1)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1)(b) in Consumer Protection Act, 2019

(b)to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any State Commission where it appears to the National Commission that such State Commission has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested, or has acted in the exercise of its jurisdiction illegally or with material irregularity.