Section 2(3A) in The Consumer Protection Act, 1986
(3A)withholding from the participants of any scheme offering gifts, prizes or other items free of charge, on its closure the information about final results of the scheme.Explanation.— For the purposes of this sub-clause, the participants of a scheme shall be deemed to have been informed of the final results of the scheme where such results are within a reasonable time published, prominently in the same newspapers in which the scheme was originally advertised;
