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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1) in Consumer Protection Act, 2019

(1)A product manufacturer shall be liable in a product liability action, if-
(a)the product contains a manufacturing defect; or
(b)the product is defective in design; or
(c)there is a deviation from manufacturing specifications; or
(d)the product does not conform to the express warranty; or
(e)the product fails to contain adequate instructions of correct usage to prevent any harm or any warning regarding improper or incorrect usage.