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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(10)(k) in West Bengal Consumer Protection Rules, 1987

(k)If prior leave of the inquiring authority has been taken, the case shall be adjourned to a later date. The inquiring authority shall not ordinarily allow more than one adjournment.