Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Consumer Protection Regulations, 2005 (2)An appeal shall be referred to as F.A., Revision Petition as R.P., Execution Application as E.A., Transfer Application T.A. and Review as R.A. containing the number and the year of filing.
