Section 2(6)(iv) in Consumer Protection Act, 2019

[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(iv) in Consumer Protection Act, 2019

(iv)a trader or a service provider, as the case may be, has charged for the goods or for the services mentioned in the complaint, a price in excess of the price-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(6)(iv) in Consumer Protection Act, 2019