Section 97 — Manner of crediting penalty.

Consumer Protection Act, 2019
Manner of crediting penalty.—The penalty collected under section 21 and the amount collected under section 96 shall be credited to such fund as may be prescribed.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.