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[Cites 0, Cited by 0] [Section 2(37)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(37)(III) in Consumer Protection Act, 2019

(III)leases a product, without having a reasonable opportunity to inspect and discover defects in the product, under a lease arrangement in which the selection, possession, maintenance, and operation of the product are controlled by a person other than the lessor;