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Consumer Protection - Frequently Asked Questions Answered

• Who can file a complaint and What are the issues to consider when filing a consumer complaint?
  
  
• Where do I file my complaint and How many Consumer Forums / Courts are there in India? Do other Courts (District Courts/High Courts) accept consumer disputes?
  
  
• What Do I Put In My Complaint ? Is There A Fee For Filing A Complaint ? Is There Any Time Limit For Filing A Complaint ?
  
  
• Do I Have To Be There Myself To File A Complaint ? Can More Than One Consumer File A Single Common Complaint ?

• How Do I Inform The Opposite Party about the complaint ?
  
  
• Can I Approach The Consumer Courts If I bought the Goods or Services for Commercial Purposes?
  
  
• What are the Rights of a Consumer ?
  
  
• What should I do in case my Rights as a Consumer are violated?
  
  
• What are some other useful tips in case of defective products?
  
• What are the required documents and facts?
  
  
• What are my legal rights?
  
  
• Have I exhausted all other remedies?
  
  
• Can I still go to Court if my complaint is redressed in part?
  
  
• If some one performs a free service for me which is defective can I still approach the courts for any relief ?
  
  
• What relief can I expect on my complaint for defective products?
  
  
• What are the questions that would help you sustain your case?
  
  
• What Does The Act Apply To?
  
  
• Can I Argue And Present My Complaint In Court Myself?
  
• Address of National Consumer Forum and State Consumer Forums in India