Central Government Act
Section 2(1)(c)(v) in The Consumer Protection Act, 1986
(v) 1[ goods which will be hazardous to life and safety when used, are being offered for sale to the public in con- travention of the provisions of any law for the time being in force requiring traders to display information in regard to the contents, manner and effect of use of such goods], with a view to obtaining any relief provided by or under this Act;