Section 2(1)(aa) in The Consumer Protection Act, 1986
(aa) 3[ " branch office" means--
(i) any establishment described as a branch by the opposite party; or
(ii) any establishment carring on either the same or substantially the same activity as that carried on by the head office of the establishment;]
1. The provisions of Chapters I, II and IV of this Act came in to force in the whole of India expect the State of Jammu and Kashmir on 15- 4- 1987: vide notification No. S. O. 390 (E), dated 15- 4- 1987, Gazette of India, Extraordinary 1987, Part II, section 3 (ii). The provisions of Chapter III of this Act came in to force in the whole India except the State of Jammu and Kashmir on 1- 7- 1987: vide Notification No. S. O. 568 (E), dated 10. 6. 87, Gazette of India Extraordinary, 1987, part II, Section 3 (ii).
2. Subs. by Act 50 of 1993, s. 2 (w. e. f. 18- 6- 1993 ). 3 Ins. by s. 2, ibid.