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Consumer Protection Act, 1986 17. Jurisdiction of the State Commission Subject to the other provisions of this Act, the State Commission shall have jurisdiction – (a) to entertain - ( i ) complaints where the value of the goods or services and compensation, if any, claimed exceeds rupees [42 five lakhs but does not exceed rupees twenty lakhs 42]; and (ii) appeals against the orders of any District Forum within the State; and (b) to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any District Forum within the State where it appears to the State Commission that such District Forum has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested or has acted in exercise of its jurisdiction illegally or with material irregularity.    |
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