Section 10(2)(a) in The Consumer Protection Rules, 1987

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Union of India - Subsection

Section 10(2)(a) in The Consumer Protection Rules, 1987

(a)Where during any proceedings under this Act, the National Commission, the State Commission or the District Forum, as the case may be, has any ground to believe that any book, paper, commodity or document which may be required to be produced in such proceedings, are being or may be, destroyed, mutilated, altered, falsified or secreted, it may, by written order, authorise any officer to exercise the power of entry and search of any premises. Such authorised officer may also seize such books, papers, documents or commodities as are required for the purpose of this Act:

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Union of India - Subsection

Section 10(2)(a) in The Consumer Protection Rules, 1987