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Sections 34, 47 and 58 of Consumer Protection Act, 2019 neither violative of Art. 14 nor manifestly arbitrary: SC

Sections 34, 47 and 58 of Consumer Protection Act, 2019 neither violative of Art. 14 nor manifestly arbitrary: SC

Published on May 3, 2025May 3, 2025By Santosh Singh

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Previous storySections 34, 47 and 58 of Consumer Protection Act, 2019 neither violative of Art. 14 nor manifestly arbitrary: SC

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