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Consumer Protection Act, 1986 22. Power of and Procedure Applicable to the National Commission The National Commission shall, in the disposal of any complaints or any proceedings before it, have – (a) the powers of a civil court as specified in sub-sections (4), (5) and (6) of section 13; (b) the power to issue an order to the opposite party directing, him to do any one or more of the things referred to in clauses (a) to ( i ) of sub-section (1) of section14, and follow such procedure as may be prescribed by the Central Government.    |
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