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AIR 2019 SUPREME COURT 4357
Supreme Court Of India
AIROnline 2019 SC 1037
(From: NCDRC, New Delhi)*
Hon'ble Judge(s):
N. V. Ramana,
Mohan M. Shantanagoudar,
Ajay Rastogi
, JJJ
Consumer Protection Act (68 of 1986) , S.2(1)(g), S.2(1)(o)— Composition or extension fees - Jurisdiction of National Consumer Dispute Redressal Commission (NCDRC) - Imposition of statutory due arising out of 'deficiency in service' can be determined by consumer fora. AIROnline 2005 SC 256, Overruled. (Para 22 23)
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