-The Consumer Protection Act, 1986

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CONTENTS
Sections	Particulars

1	Short title, extent, commencement and application.
2	Definitions.
3	Act not in derogation of any other law.
4	The central consumer protection council.
5	Procedure for meetings of the central council.
6	Objects of the central council.
7	The state consumer protection councils.
8	Objects of the state council.
8A	The District Consumer Protection Council.
8B	Objects of the District Council
9	Establishment of consumer disputes redressed agencies.
10	Composition of the district forum.
11	Jurisdiction of the district forum.
12	Manner in which complaint shall be made.
13	Procedure on receipt of complaint.
14	Finding of the district forum.
15	Appeal
16	Composition of the state commission.
17	Jurisdiction of the state commission.
17A	Transfer of cases
17B	Circuit Benches
18	Procedure applicable to state commissions.
18A	Vacancy in the office of the president.
19	Appeals.
19A	Hearing of appeal
20	Composition of the national commission.
21	Jurisdiction of the National commission.
22	Power of and procedure applicable to the national commission
22A	Power to set aside ex parte orders
22B	Transfer of cases
22C	Circuit Benches
22D	Vacancy in the office of President
23	Appeal.
24	Finality of orders.
24A	Limitation Period.
24B	Administrative Control
25	Enforcement of orders by the forum, the state commission or the National
26	Dismissal of frivolous or vexatious complaints.
27	Penalties.
27A	Appeal against order passed under section 27
28	Protection of Action taken in good faith.
28A	Service of notice, etc.
29	Power to remove difficulties.
29A	Vacancies or defects in appointment not to invalidate orders.
30	Power to make rules.
30A	Power of the National Commission to make regulations
31	Laying of rules.

The Consumer Protection Act, 1986

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