Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 34] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(a) in Consumer Protection Act, 2019

(a)to entertain-
(i)complaints where the value of the goods or services paid as consideration, exceeds rupees one crore, but does not exceed rupees ten crore: