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Section 88 — Penalty for non-compliance of direction of Central Authority.

Consumer Protection Act, 2019
Penalty for non-compliance of direction of Central Authority.β€”Whoever, fails to comply with any direction of the Central Authority under sections 20 and 21, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to twenty lakh rupees, or with both.

Official Hindi (PDF) ↗

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