Consumer Protection Act, 1986
24. Finality of Orders
Every order of a District Forum, State Commission or the National Commission shall, if no appeal has been preferred against such order under the provisions of this Act, be final.
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Consumer Protection Act, 1986 24. Finality of Orders Every order of a District Forum, State Commission or the National Commission shall, if no appeal has been preferred against such order under the provisions of this Act, be final. |
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