Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 28] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in Consumer Protection Act, 2019

(1)Subject to the other provisions of this Act, the District Commission shall have jurisdiction to entertain complaints where the value of the goods or services paid as consideration does not exceed one crore rupees:Provided that where the Central Government deems it necessary so to do, it may prescribe such other value, as it deems fit.