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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2) in Kerala Consumer Protection Rules, 2005

(2)For authentication of the goods/commodities obtained for analysis/testing, the District Forum or as the case may be the State Commission, if considers necessary, direct the complainant to provide the defective goods/commodities for analysis/testing.