Section 2 in Gujarat Consumer Protection Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Consumer Protection Act, 1986 (68 of 1986);(b)"agent" means a person duly authorised by a party to present any complaint, appeal or reply on its behalf before the State Commission or the District Forum;(c)"appellant" means a party which makes an appeal against the order of the District Forum;(d)"memorandum" means any memorandum of appeal filed by the appellant;(e)"opposite party" means a person who answers complaint or claim;(f)"President" means the President of the District Forum or the State Commission, as the case may be;(g)"respondent" means the person who answers any memorandum of appeal;(h)"section" means the section of the Act;(i)"State" means the State of Gujarat;(j)Words and other expressions used in these rules but not defined therein shall have the same meaning respectively assigned to them in the Act.
