While adjudicating the quantum of penalty under section 26, the adjudicating officer shall have due regard to the following factors, namely:-- (a) the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default; (b) the repetitive nature of the default. 1 [(c) the loss caused to a consumer and amount of compensation thereof.]Open in Lexace · Ask the AI about this section
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