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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Consumer Protection Rules, 1987

(2)On receiving the samples of such goods, the District Forum shall seal them and fix labels on the containers carrying following information namely :
(i)name and address of the appropriate laboratory to whom samples will be sent for analysis and test;
(ii)name and address of the District Forum;
(iii)case number;
(iv)seal of the District Forum;