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[Section 2(1)(j)] [Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(j)(iii) in The Consumer Protection Act, 1986
(iii) puts or causes to be put his own mark on any goods made or manufactured by any other manufacturer and claims such goods to be goods made or manufactured by himself. Explanation.-- Where a manufacturer despatches any goods or part thereof to any branch office maintained by him, such branch office shall not be deemed to be the manufacturer even though the parts so despatched to it are assembled at such branch office and are sold or distributed from such branch office;