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Consumer Protection Act |
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The Consumer Protection Act, 1986 (here in after to be referred to as the ‘Act’) is one of the benevolent social legislation intended to protect the large body of consumers from exploitation. The Act has come as a panacea for consumers all over the country and has assumed the shape of practically the most important legislation enacted in the country during the last few years. It has become the vehicle for enabling people to secure speedy and in-expensive Redressal of their grievances. |
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To achieve the purpose, quasi-judicial machinery is set up at each District (583), State (35)
and National Level. |
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To set up Information Communication Technology (ICT) infrastructure at Consumer Redressal forums all over India to provide IT solution at each level in order to provide: |
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E- Governance |
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Efficiency |
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Transparency and |
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Systematizing of working |
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| To achieve time bound delivery of justice to the consumers. |
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Some Useful Links |
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Site developed and Managed By : National Informatics Centre, Ministry of Information Technology |
