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Rajya Sabha Update| Services of Doctors and Lawyers under Consumer Protection Act

As per the Consumer Protection Act, 2019, “service” means service of any description which is made available to potential users and includes, but not limited to, the provision of facilities in connection with banking, financing, insurance, transport, processing, supply of electrical or other energy, telecom, boarding or lodging or both, housing construction, entertainment, amusement or the purveying of news or other information, but does not include the rendering of any service free of charge or under a contract of personal service.

This information was given in a written reply by the Minister of State for Ministry of Consumer Affairs, Food & Public Distribution Shri Danve Raosaheb Dadarao in Rajya Sabha.


Ministry of Consumer Affairs, Food & Public Distribution

[Press Release dt. 07-02-2020]

[Source: PIB]

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