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

Union of India - Subsection

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

(v)permitting the hoarding or destruction of goods, or refusal to sell the goods or to make them available for sale or to provide any service, if such hoarding or destruction or refusal raises or tends to raise or is intended to raise, the cost of those or other similar goods or services;