Central Consumer Protection Authority
Central Government establishes the Central Consumer Protection Authority as a body corporate by the said name having perpetual succession and a common seal, with power, subject to the provisions of the Act and the rules and regulations made thereunder, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue or be sued.
The said Authority has been established with effect from 24-07-2020 and has been constituted under Section 10(1) of the Consumer Protection Act, 2019
Also Read:
Consumer Protection Act, 2019 comes into force
Ministry of Consumer Affairs, Food and Distribution
[Notification dt. 23-07-2020]
