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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1) in Jammu and Kashmir Consumer Protection Act, 1987

(1)Subject to the other provisions of this Act, the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] shall have jurisdiction to entertain complaints where the value of the goods or services and the compensation if any, claimed does not exceed [rupees ten lakhs] [Substituted for "rupees five Lacs" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.].