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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Consumer Protection Rules, 1987

(3)Each memorandum shall be [accompanied by a crossed demand draft as referred to in rule 14-A and by a certified copy] of the order of the State Commission appealed against and such of the documents as may be required to support grounds of objection mentioned in the memorandum.